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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(10) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(10)"land" means land held or occupied for purposes connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming but shall not include a forest;