Section 2(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)[ "Agriculture" includes horticulture, the raising of crops, grass or garden produce, [the use by an agriculturist of the land held by him or a part thereof for the grazing of his cattle, the use of any land, whether or not an appanage to rice or paddy land for the purpose of rab manure] [These clauses were substituted for the original clause (1) by Bombay 13 of 1956, Section 2(1).] but does not include allied pursuits or the cutting of wood only;]
