Section 2(11) in Saurashtra Land Reforms Act, 1951
(11)"cultivate personally" or any cognate expression means to cultivate on one's 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. I. -An agriculturist who is a widow or a minor or is subject to any physical or mental disability or who is in service as a member of the Armed Forces shall be deemed to cultivate the land personally if it is cultivated by the servants or by hired labour of such person.Explanation. II. - 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;
