Section 2(k) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(k)'land cultivated personally' with its grammatical variations and cognate expressions means land cultivated on one's own account-(i)by one's own labour; or(ii)by the labour of any member of one's family; or(iii)by servants on wages payable in cash or in kind (but not by way of a share in crops) or by hired labour under one's personal supervision or the personal supervision of any member of one's family [x x x] [Omitted by Rajasthan 7 of 1958.]:
