Section 2(3) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(3)"land" means every class or category of land forming part of an estate and includes,-(a)benefits to arise out of such land,(b)things attached to the earth or permanently fastened to anything attached to the earth,(c)sites of villages or towns,(d)beds of tanks, ponds, embankments, rivers and water channels, and(e)surface of hills;
