Section 2(2) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(2)"agricultural land" means any land used for any of the following purposes, namely : -(a)horticulture;(b)the raising of crops, grass or garden produce;(c)grazing;(d)the raising of manure crops;(e)dairy farming;(f)poultry farming;(g)livestock breeding;(h)growing of trees; and(i)includes any land used for any purpose subservient to the above purposes, any forest land, pasture land, [xxx] [Omitted by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1974(Tamil Nadu Act 17 of 1974).] orchard and tope, but(ii)does not include [plantation or land held for ancillary purposes of plantation or] [Substituted by Tamil Nadu Kudiyiruppu Laws Amendment Act, 1982 (Tamil Nadu Act 35 of 1982).] house-site or land used exclusively for non-agricultural purposes;
