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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(b) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(b)"agriculture land" means land held or occupied for agriculture or for purposes connected with agriculture and includes -
(i)a house or similar structure standing over such land ancillary to agriculture, and
(ii)trees, wells and other improvement existing on such land