Section 2(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)"agriculture" includes-(a)horticulture,(b)the raising of crops, grass or garden produce or singhare (trapa bispinosa)(c)the use by an agriculturist of land held by him, or part thereof, for grazing,(d)the use of any land, whether or not an appanage to rice or paddy land for the purpose of rab-manure,(e)dairy farming,(f)poultry farming,(g)breeding of live-stock,but does not include the cutting of wood only;
