Section 2(7) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(7)'land' means the 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-(a)the sites of buildings and other structures on such land;(b)orchards; and(c)ghasnis;
