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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(g) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(g)the expression "to cultivate personally" with its grammatical variations and cognate expressions means to cultivate on one's own account -
(i)by one's own labour, or
(ii)by the labour of such of one's relatives, as may be prescribed, or
(iii)by servants or hired labour;