Section 2(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(4)"to cultivate personally" with its grammatical variations and cognate expression means -(i)by one's own account;(ii)by one's own labour;(iii)by the labour of any member of one's family; or(iv)under the personal supervision of oneself or any member of one's family by hired labour or by servant on wages payable in cash.[***] [Explanation I, and figure 'II' assigned to Explanation II, deleted by Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]Explanation. - In the case of a joint family the land shall be deemed to have been cultivated personally if it is cultivated by any member of such family;
