(8)[ 'class of land' means any of the following classes of land, namely, dry land, wet land, garden land or plantation land; [Substituted by Act 9 of 1965 w.e.f. 1.4.1964.]Explanations. - For purposes of this Act,-(a)'dry land' means,-(i)land classified as dry land under any law repealed by section 202, or any law in force at any time before the commencement of this Act;(ii)land in which wet crops cannot be grown except when irrigated by water obtained from any source of water which is the property of the State Government;(b)"wet land" means land in which wet crops can be grown by use of rain water or water obtained from any source of water which is not the property of the State Government;(c)'garden land' means land in which garden crops other than plantation crops can be grown, and shall consist of dry garden land and wet garden land; and(i)'dry garden land' means land classified as such under any law repealed by section 202 or any law in force at any time before the commencement of this Act, or garden land in which wet garden crops cannot be grown except when irrigated by water obtained from any source of water which is the property of the State Government;(ii)'wet garden land' means land in which wet garden crops can be grown by use of rain water or water obtained from any source of water which is not the property of the State Government;(d)'plantation land' means land in which a plantation crop, that is, cardamom, coffee, pepper, rubber or tea, can be grown.]
