Section 5(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)A Revenue Officer may define, for the purposes of this Act, the limits of the site of a village.Explanation. - For the purpose of this section, a site within the limits of a Municipal Corporation, Municipal Committee or Notified Area Committee shall not be deemed to be the site of a village.] [Substituted by section 3 of H.P. Act 21 of 1976.[][Explanation 2. - For the purposes of this section and section 163 'land' means land of all types (including forest land, ghasni land, cultivable or uncultivable waste land and khadeter land) whether assessed to land revenue or not, used or likely to be used for any purpose, whether agricultural or otherwise, and includes,-(a)any building, whether constructed or under construction, and any part thereof; and(b)the garden, ground and out-houses, if any, apurtenant to such building or part thereof].
