(6)immovable property includes land, buildings, hereditary allowances, rights to ways, lights, ferries, fisheries or any other benefit to arise out of land, and things attached to the earth or permanently fastened to anything which is attached to the earth, but not standing timber, growing crops nor grass;[(6-A) India means the territory of India excluding the State of Jammu and Kashmir;] [Inserted by Act 3 of 1951, Section 3 and Sch. (w.e.f. 1.4.1951).]
