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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4) in Malabar Tenancy Act, 1929

(4)"Cultivate" , with its grammatical variations, means cultivate either solely by one's own labour or with the help of the labour of the members of one's tarwad, tavazhi, illom, kutumba, kavaru or family, or of hired labourers or both, or direct or supervise cultivation by such members or hired labourers, jointly or separately, provided that such members or hired labourers have not agreed to pay or take any fixed proportion of the produce of the land they cultivate as compensation for being allowed to cultivate it or as remuneration for cultivating it;