Section 2(19A) in The Gujarat Agricultural Lands Ceiling Act, 1960
(19A)[ "orchard" means a compact area of land, having fruit bearing trees grown thereon in such number that they preclude, or when fully grown would preclude, a substantial part of such land from being used for any agricultural purpose, which has been used for the growing of such trees for a period of not less than three years immediately preceding the 24th day of January, 1971; but shall not include vine yards or other areas of land used exclusively for growing coconuts, arecanuts, bananas and guavas ;] [Clause (19-A) was inserted by Gujarat 2 of 1974, Section 4 (6).]
