Section 2(12) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(12)"to cultivate personally" means to cultivate on one's own account-(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 of any member of one's family by hired labour or by servants on wages payable in cash or kind but not in crop share.Explanation 1. - A widow or a minor, or a person who is subject to any physical or mental disability or a serving member of the armed forces shall be deemed to cultivate the land personally if it is cultivated by her or his servants or by hired labour;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;
