Section 2(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)[ "agriculture" includes- [This clause was substituted for the Original by Gujarat 2 of 1974, Section 4 (1).](a)horticulture,(b)the raising of crops, grass or garden produce,(c)the use by an agriculturist of the land held by him or part thereof for grazing.(d)the use of any land, whether or not an appendage to rice or paddy land, for the purpose of rabmanure,(e)dairy farming;(f)poultry farming.(g)breeding of live-stock, and(h)the cutting of wood:Provided that in relation to any period prior to the specified date, "agriculture" shall not include any of the pursuits specified in sub-clauses (d), (e), (f), (g) and (h) and also such other pursuits as may have been prescribed prior to the specified date as pursuits not included in that word;]
