Section 2(e) in The Delhi Land Holdings (Ceiling) Act, 1960
(e)"minor" means a person who is deemed not to have attained majority under the Indian Majority Act, 1875;(ee)"orchard" means a compact area of land, having fruit bearing trees grown thereon in such number that they preclude or when fully grown, would preclude, a substantial part of such land from being used for any agricultural purpose, but does not include any land, being a banana or guava garden or vine yard;[Ins. by s. 3, ibid. (w.e.f. 8-12-1975)](eee)"person" includes a company, family, association or other body of individuals, whether incorporated or not, and any institution capable of holding property;[Ins. by s. 3, ibid. (w.e.f. 8-12-1975)]
