Section 2(1) in The Himachal Pradesh Abolition of Land Revenue On Un-Economic Holdings Act, 1978
(1)In this Act, unless the context otherwise requires,-(a)"land holding" means the total land in the State in possession of a person whether as owner, mortgagee, lessee, tenant or in any other lawful capacity and if such a person holds land jointly with others, his share in such holding;(b)"un-economic holding" means a land holding which does not exceed two and a half acres and comprises of unirrigated cultivated land or of such land which has been recorded as "banjar kadim", "banjar jadid" or grass lands, by whatever name called i.e. "ghasnis", "kharetars", "rutas" etc but does not include land under orchards or built up areas assessed to land revenue;(c)all other terms and expressions used herein, but not defined in this Act, shall have the same meanings as assigned to them in the Himachal Pradesh Land Revenue Act, 1953,
