Section 2(d) in The East Punjab Displaced Persons Land Re-settlement Act, 1949
(d)"land" means land which is not urban and is not occupied as the site of any building in a town or village and is occupied or let for agricultural purposes or for purposes subservient to agriculture or for pasture, and includes -(i)the sites of buildings and other structures on such land;(ii)a share in the profit of an estate or holding:(iii)any dues or any fixed percentage of land revenue payable by an inferior landowner to a superior landowner;(iv)a right to receive rent; and(v)any right of occupancy;
