Section 2(1) in Saurashtra Land Reforms Act, 1951

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State of Gujarat - Subsection

Section 2(1) in Saurashtra Land Reforms Act, 1951

(1)"agricultural land" means any land, including wells, which is used for the purpose of agriculture and includes-

(a)sites of farm buildings appurtenant to land used for agricultural purposes; and

(b)sites of dwelling houses and wadas occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;