Section 2(6) in The Bombay Tenancy and Agricultural Lands Act, 1948
(6)[ "to cultivate personally" means to cultivate land on one's own account- [Clause (6) was substituted for the original, by Bombay 13 of 1956, Section 2(4).](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 of one's family, by hired labour or by servants on wages payable in cash or kind but not in crop share, being land, the entire area of which-(a)is situated within the limits of a single village, or(b)is so situated that no piece of land is separated from another by a distance of more than five miles; or(c)forms one compact block;[***]Explanation I: - A widow or a minor, or a person is subject to physical or mental disability, or a serving member of the armed forces shall be deemed to cultivate the land personally if such land is cultivated by servants, or by hired labour, or through tenants.Explanation II: - 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, [and in the case of a family other than a joint family, a person, other than the husband, or as the case may be, wife of the person concerned or any of his lineal descendants dependant on him, shall not be deemed to be a member of the family.] [This proviso was added, by Gujarat 5 of 1973, section 2 (1) (b).][***] [Explanation III deleted by Gujarat 4 of 1995, dated 6th April, 1995.]Provided that, for the purpose of this Explanation, it shall not be necessary for a person to so reside in such village or place if a certificate is granted by the Collector to such person that owing to the smallness of his holding, limited income from agriculture or any other reason as may be prescribed, it is not possible for him to so reside at such village or place, without detriment to his means of livelihood, and such certificate is in force.];[***] [This proviso was deleted by Gujarat 5 of 1973, section 2(l)(a).]
