Section 2(21) in The Manipur Municipalities Act,1994.
(21)"holding" means land held under one, title or agreement and surrounded by one set of boundaries:Provided that where two or more adjoining holdings form part and parcel of the site or premises of a dwelling-house, manufactory, warehouse or place of trade or business, such holdings shall be deemed to be one holding for the purposes of this Act:Provided further that where land has been let out to occupants in separate parcels paying rent separately, each such parcel shall be treated as a distinct holding in spite of such parcels of land being' held under one title.Explanation I.-Holding's separated by a road or other means of communication shall be deemed to be adjoining within the meaning of this proviso.Explanation II.-Any plot of land having clear boundaries and lying entirely vacant, if fit for building purposes or if yielding any income, shall when not appurtenant to any agricultural purposes, be regarded as a "holding";
