Section 3(d) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013
(d)"agricultural land" means land used for the purpose of-(i)agriculture or horticulture;(ii)dairy farming, poultry farming, pisciculture, sericulture, seed farming breeding of livestock or nursery growing medicinal herbs;(iii)raising of crops, trees, grass or garden produce; and(iv)land used for the grazing of cattle;
