Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(f) in Gujarat Rural Debtors' Relief Act, 1976 (f)"land" means land which is used or capable of being used for the purpose of agriculture and includes the sites of farm buildings appurtenant to such land;
