Section 2(9) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(9)"to cultivate personally" means to cultivate land on a person's own account,-(i)by his own labour, or(ii)by the labour of any member of his family, or(iii)by hired labour, or by servants on wages, payable in cash or kind (but not in crop share) under the personal supervision of himself or any member of his family;Explanation I. - A person under disability shall be deemed to cultivate personally, if he cultivates through his servants, or by hired labour;Explanation II. - In the case of joint family, land shall be deemed to be cultivated personally, if it is so cultivated by any member of such family;
