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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(g) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(g)"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)[ by servants on wages payable in cash or kind, but not in crop share or by hired labour under one's personal supervision, or the personal supervision of any member of one's family;] [Amended by Act 3 of 1954.]