Section 2(22) in The Orissa Land Reforms Act, 1960
(22)"personal cultivation" with its grammatical variation and cognate expressions means to cultivate on one's own account-(a)by one's own labour; or(b)by the labour of any member of one's family; or(c)by servants or hired labour on wages, payable in cash or kind, but not in crop-share, under one's personal supervision or the personal supervision of any member of one's family;[Explanation. - 'Family' in relation to an individual, means the individual, the husband or wife, as the case may be, of such individual and their children, whether minor or major;] [Inserted vide Orissa Act No. 29 of 1976.]
