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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(c) in The Bihar Bhoodan Yagna Act, 1954

(c)"Land" means land which is occupied or let for agricultural or horticultural purposes or for purposes subservient to agriculture or horticulture and includes waste-land [and things attached to the earth, such as trees, bamboo clumps, structures] [Inserted by Bihar Act 15 of 1959, Section 3.];