Section 2(i) in The Orissa Estates Abolition Act, 1951
(i)"Homestead" means a dwelling house used by the Intermediary for the purposes of his own residence or for the purpose of letting out on rent together with any courtyard, compound, garden; orchard and out buildings attached there to and includes any tank, library and place of worship appertaining to such dwelling house but does not include any building comprised in such estate but does not include any building comprised in such estate and used primarily as office or kutchery for the administration of the estate on and from the 1st day of January, 1946;
