Section 2(a) in The Orissa Betterment Charges Act, 1955
(a)[ "agriculture" includes making land fit for cultivation, cultivation of land, improvement of land including development of sources of irrigation, raising and harvesting of crops, horticulture, forestry, planting of trees, farming, cattle breeding, dairy farming seed farming, pisciculture, apiculture, sericulture, piggery, poultry farming and such other activities as are generally Carried on by agriculturists, diary farmer, cattle breeders, poultry farmers and other category of persons engaged in similar activities including marketing of agricultural products, their storage and transport, and the acquisition of implements and machinery in connection with any such activity, and 'agricultural purpose' shall be construed accordingly] [Added by Orissa Regulations 1 of 1975.].(aa)[* * *] [Omitted by Orissa Regulation 1 of 2002 vide Orissa Gazette Extraordinary No. 1429 dated 4.9.2002 (Notification No. 11714 dated 4.9.2002).]
