Section 2(1)(b) in The M.P. Land Revenue Code, 1959

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State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. Land Revenue Code, 1959

(b)"agriculture" includes -

(i)the raising of annual or periodical crops including betel leaves (Pan) and waternuts (singhara) and garden produce;

(ii)horticulture;

(iii)the planting and upkeep of orchards; and

(iv)the reserving of land for fodder, grazing or thatching grass;

(v)[ the use of land for poultry, fisheries or animal husbandry in an area situated more than five kilometres away from the periphery of urban areas;] [Inserted by M.P. Act No. 22 of 2003 (w.e.f. 21 -4-2003).]

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State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. Land Revenue Code, 1959