Section 2(17) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(17)"land" means-(a)land which is used or capable of being used for agricultural purposes and includes the sites of farm buildings appurtenant to such land; and(b)for the purposes of Sections 16, 22, 23, 24, 25, 26, 32, 34, 36, 37, 55, [57,] [Inserted by Gujarat 30 of 1977, dated 4th November, 1977] 89, 91, 121 and 122.(i)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;(ii)the sites of structures used by agriculturists for allied pursuits;
