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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(3)(h) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(h)"homestead" means a dwelling-house together with any court yard, attached garden or bari, trees standing in such court-yard, and out-buildings; and includes any out-buildings used for purposes connected with agriculture or horticulture and any tank or well appertaining to such dwelling-house;