Section 3(13) in The Punjab Land Reforms Act, 1972
(13)[ "self-cultivation" means cultivation by a landowner either personally or through any member of his family or through his brother, or through a servant or hired labour under the personal supervision of the landowner or supervision of a member of his family, subject to the condition that the servant or hired labour is paid wages in cash or in kind or partly in cash and partly in kind but not as a share of the produce;] [Clause 13 substituted by Punjab Act 40 of 1973, Section 2.]
