Section 2(2A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2A)[ "allied pursuits" means dairy farming, poultry farming, breeding of livestock, grazing [(other than the pasturage of one's own agricultural cattle)] [Clauses (2A), (2B), (2C), (2D) and (2E) were substituted for the original clause (2A) by Bombay 13 of 1956, Section 2(2).] and such other pursuits as may be prescribed;
