Section 2(1) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(1)In this Act, unless there is anything repugnant in the subject or context,-(i)appointed date means the date on which this Act comes into force;(ii)"Code" means the Bombay Land Revenue Code, 1879;(iii)"Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;(iv)"to cultivate personally" means to cultivate on one's own account,-(a)by one's own labour, or(b)by the labour of any member of one's family, or(c)by servant on wages payable in cash or kind but not in crop share or by hired labour under one's personal supervision or the personal supervision of any member of one's family;Explanation. - For the purposes of this clause,-
