Section 2(8) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(8)"to cultivate" with its grammatical variations and cognate expressions, means to till or husband land for the purpose of raising or improving agricultural produce whether by manual labour or with the use of cattle or by machinery, or to carry on any agricultural operation thereon;Explanation. - A person, who enters into a contract to cut grass on any land, shall not on that account only be taken to cultivate such land;
