Section 2(9) in Jammu and Kashmir Agrarian Reforms Act, 1976
(9)"Land" means land, which was occupied, or was let, for agricultural purposes or for purposes subservient to agriculture or for pasture in Kharif, 1971 and includes (a)structures on such land used for purposes connected with agriculture;(b)areas covered by or fields floating over water;(c)forest lands and wooded wastes;(d)trees standing on land; and(e)[x x x] [Sub-clause (e) to clause (9) omitted by Act No, V of 1978, section 2.].[but does not include an orchard on] [Substituted by Act No. V of 1978, section 2.] site of a building or a structure within Municipal Area, Town Area, Notified Area or village abadi or any land appurtenant to such building or structure;
