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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(10) in Karnataka Land Reforms Act, 1961

(10)“to cultivate” with its grammatical variations and cognate expressions means to till or husband the land for the purpose of raising or improving agricultural produce whether by manual labour or by means of cattle or machinery, or to carry on any agricultural operation thereon; and the expression “uncultivated” shall be construed correspondingly;Explanation.—A person who takes up a contract to cut grass, or to gather the fruits or other produce of any land, shall not on that account only be deemed to cultivate such land;