Section 2(g) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(g)"paid" includes in the case of any commodity "delivered".(gg)[ "personal cultivation" means cultivation of land by a person on his own account: [Inserted by Act No. 39 of 1974.](i)by his own labour or by the labour of any member of his family; or(ii)by servants on wages payable in cash or in kind or both but not in crop-share, or hired labour, under his personal supervision or under the personal supervision of any member of his family; and the expression "cultivate personally" shall be construed accordingly;]
