Section 2(m) in Assam State Acquisition of Zamindaries Act, 1951
(m)"Homestead" means a dwelling house (whether used by the owner or let out on rent) and the land on which it stands, together with any courtyard, compound, attached garden, orchard and out-buildings, and includes any out-buildings used for purposes connected with agricultural or horticulture and any tank and place of worship appertaining to such dwelling house ;
