Section 2(3) in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
(3)"cultivate personally" or any cognate expression means to cultivate on ones own account:-(a)by ones own labour,(b)by the labour of any member of ones family, or(c)by servants on wages payable in cash or in kind, but not in a share of the crops or by hired labour, under ones personal supervision or the personal supervision of any member of ones family.Explanation. - In the case of an undivided Hindu family, the land shall be deemed to have been cultivated personally if it is cultivated by any member of such family;
