Section 3(f) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(f)"land" means land which is not occupied as the site of any building in a town or village and is occupied or has been let for agricultural purposes or for purposes subservient to agriculture, or for pasture and includes-(i)the sites of buildings and other structures on such land;(ii)orchards;(iii)ghasnies;(iv)banjar land; and(v)private forests;
