Section 2(8) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(8)[ "land" means,- [This clause was substituted for the original by Bombay 13 of 1956, Section 2(7).](a)land which is used for agricultural purposes [or which is so used but is left fallow, and includes the sites of farm buildings] appurtenant to such land; and(d)for the purposes of sections 11, 16, 17, 17A, 17B, 18, 19, 20, 26, 28, 29, 29A, 30, 41, 63, 64, 64A, 84A, 84B and 84C-(i)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;(ii)the sites of structures used by agriculturists for allied pursuits].
