Section 2(p) in The Tripura Land Revenue And Land Reforms Act, 1960
(p)"personal cultivation", with its grammatical variations and cognate expressions, means cultivation by a person on his own account-(i)by his own labour, or(ii)by the labour of any member of his family, or(iii)by servants or by hired labour on wages, payable in cash or in kind but not as a share of produce, under his personal supervision or the personal supervision of any member of his family.
