Section 2(a) in The U.P. Agricultural Credit Act, 1973
(a)[ "agriculture" and "agricultural purpose" includes making land fit for cultivation, cultivation of land, improvement of land (including development of sources of irrigation), raising and harvesting of crops, horticultures, forestry, cattle breeding, animal husbandary, dairy farming, piggery, poultry farming, seed farming, pisciculture, apiculture, sericulture and such other activities as are generally carried on by persons engaged in any of the aforementioned activities and also includes - [Substituted by U.P. Act 25 of 1979, Section 2 (w.e.f. 29-6- 1979)](i)marketing of agricultural products, their storage and transport;(ii)the acquisition of implements and machinery in connection with any such activity;(iii)the acquisition of gobar-gas plant; and(iv)the establishment and maintenance of agro-service centres .
