Section 2(12) in The Gujarat Agricultural Lands Ceiling Act, 1960
(12)"to cultivate personally", means to cultivate land 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)under the personal supervision of oneself or any member or one's family by hired labour or by servants on wages payable in cash or kind but not in crop share:Explanation I. - A widow or a minor or a person who is subject to any physical or mental disability; or a serving member of the armed forces shall be deemed to cultivate land personally; if such land is cultivated by her or his servants or hired labour;Explanation. II - In the case of a joint family, land shall be deemed to be cultivated personally, if it is so cultivated by any member of such family;
