Section 2(6) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(6)[ "to cultivate personally" means to cultivate land on one's own account- [This clause was substituted for the original, by Bombay 13 of 1956, Section 2(4).](i)by one's own labour, or(ii)by the labour of any member of one's family, or(iii)under the personal supervision of oneself or any member of one's family, be hired labour or by servants on wages payable in cash or kind but not in crop share,being land, the entire area of which-(a)is situate within the limits of a single village, or(b)is so situated that no piece of land is separated from another by a distance of more than five miles, or(c)forms one compact block.Provided that the restrictions contained to clauses (a), (b) and (c) shall not apply to any land,-(i)which does not exceed twice the ceiling area,(ii)upto twice the ceiling area, if such land exceeds twice the ceiling area.Explanation I. - A widow or a minor, or a person who is subject to physical or mental disability, or a serving member of the Armed Forces shall be deemed to cultivate the land personally if such land is cultivated by servants, or by hired labour, or through tenants.Explanation II. - In the case of a joint family, the land shall be deemed to have been cultivated personally, if it is cultivated by any member of such family;][* * *] [Clause (6AA) which was inserted by Bombay 38 of 1957, Section 2(1) was deleted by Bombay 63 of 1958, Section 2.]
