Section 2(11) in The Gujarat Agricultural Lands Ceiling Act, 1960
(11)"to cultivate" with its grammatical variations and cognate expressions means to till or husband the land for the purpose of raising or improving agricultural produce, whether by manual labour or by means of cattle or machinery or to carry on any agricultural operation thereon;Explanation.-A person who enters into a contract only to cut grass or to gather the fruits or other produce of trees, on any land, shall not on that account only; be deemed to cultivate such land;
