Section 2(46) in The Orissa Municipal Corporation Act, 2003
(46)"holding" means land held under one title or agreement and surrounded by one set of boundaries;Provided that where two or more adjoining holdings form part and parcel of the site or premises of a dwelling house, manufacture, warehouse or place or trade or business, such holdings shall be deemed to be one holding for the purpose of this Act;Explanation. - Holding separated by a road or other means of communication shall be deemed to be adjoining within the meaning of this provision;
