Section 3(5) in U.P Consolidation of Holdings Act, 1953
(5)[ 'Land' means land held or occupied for purposes connected with agriculture, horticulture and animal husbandry (including pisciculture and poultry farming) and includes -(i)the site, being part of a holding, of a house or other similar structure; and(ii)trees, wells and other improvements existing on the plots forming the holding];
