Section 2(16) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(16)"land" means land which is used, or capable of being used, for purposes of agriculture, [land includes- [This portion was deemed always to have been substituted for the portion beginning with 'and includes' and ending with 'grass grows naturally' by Maharashtra 32 of 1963, Section 2.](a)the sites of farm buildings on, or appurtenant to, such land;(b)land on which grass grows naturally;(c)trees and standing crops on such land;(d)canals, channels, wells, pipes or reservoirs or other works constructed or maintained on such land for the supply or storage of water for the purpose of agriculture;(e)drainage-works, embankments, bandharas or any other works appurtenant to such land, for constructed or maintained thereon for the purposes of agriculture; and all structures and permanent fixtures on such land;]
