Section 2(f) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(f)[ "land" means any land held or let for purposes of agriculture or for purposes ancillary thereto including waste land, forest land, land for pasture or sites of buildings and other structures occupied by cultivators of land, agricultural labourers and village artisans and includes- [Substituted by Rajasthan 15 of 1975.]
