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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(d) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(d)"to cultivate personally" means to cultivate on one's own account;
(i)by one's own labour, or (ii) by the labour of any members of one's family and with the occasional assistance, if any of hired labour of servants, on wages payable in cash or kind, but not in crop share: