(44)"plantation" means any land used by a person principally for the cultivation of tea, coffee, cocoa, rubber, cardamom or cinnamon (hereinafter in this clause referred to as 'plantation crops') and includes-(a)land used by the said person for any purpose ancillary to the cultivation of plantation crops or for the preparation of the same for the market;(b)[*** x] [Omitted by Act No. 35 of 1969.](c)agricultural lands interspersed within the boundaries of the area cultivated by the said person with plantation crops, not exceeding such extent as may be determined by the Land Board [or the Taluk Land Board, as the case may be] [Inserted by Act No. 35 of 1969.] as necessary for the protection and efficient management of such cultivation.Explanation. - Lands used for the construction of office buildings, god owns, factories, quarters for workmen, hospitals, schools and play grounds shall be deemed to be lands used for the purposes of sub-clause (a);
