Section 2(e) in The Slum Areas (Improvement And Clearance) Act, 1956
(e)[ " land" includes benefits to arise out of land, and things attached to the earth or permanently fastened to anything attached to the earth; [Substituted by Act 43 of 1964, section 2 for clause (e) and (f) (w.e.f. 27-2-1965)]
