Section 2(i) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(i)"personal cultivation" with its grammatical variations means cultivation by a raiyat himself, or by members of his family or by servants or hired labourers on fixed wages payable in cash or kind but not in crop-share under his personal supervision or the supervision of any member of his family during main agricultural operation;
