Section 3(k) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(k)"orchard" means a compact area of land having fruit bearing trees grown thereon in such number that they preclude, or when fully grown would preclude, a substantial part of such land from being used for any agricultural purpose [(but shall not include land under banana or guava gardens or vine-yeards)] [Inserted by section 2 of H.P. Act No. 11 of 1974.];
