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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(j) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(j)"Land" means agricultural land whether alienated or unalienated and includes land used for purposes subservient to agriculture and all benefits arising out of such land and things thereon attached to the earth, or permanently fastened to anything attached to the earth;