Section 2(14) in The Maharashtra Agricultural Debtors Relief Act, 1947
(14)"to cultivate personally" means to cultivate by one's own labour or b the labour of any member of one's family or by servants or hired labour under one's personal supervision or the personal supervision of any member of one's family.Explanation I. - If a person who was cultivating personally dies leaving as his heir a widow or a minor or a person who is subject to physical or mental disability, such heir shall be deemed to cultivate the land personally notwithstanding the fact that the land is cultivated on behalf of such heir by servants or hired labour or by tenants.Explanation II .- In the case of an undivided Hindu family, the land shall be deemed to have been cultivated personally if it is cultivated by any member of such family. If there are no adult male co-parceners in such family capable of cultivating the land personally such family shall be deemed to be cultivating the land personally if the land is cultivated on behalf of such family by servants or hired labour or by tenants.
