(7)"cultivate" with its grammatical variations means cultivate either solely by one's own labour or with the help of the members of his family or hired labourers or both, or personally direct or supervise cultivation by such members or hired labourers or both, provided that such members or hired labourers have not agreed to pay or to take any fixed proportion of the produce of the land they cultivate as compensation for being allowed to cultivate it or as remuneration for cultivating it [and in the case of a member of the Armed Forces or a seaman, "cultivation" includes cultivation on his behalf by any other person.] [Inserted by Act No. 35 of 1969.]Explanation. - For the purposes of this clause, "members of family" shall mean,-(i)in the case of lands held by a joint family, members of such family; and(ii)in any other case, wife or husband, as the case may be, and the lineal descendants;
