Section 2(8) in West Bengal Land Reforms Act, 1955
(8)"Personal cultivation" means cultivation by a person of his own land on his own account(a)by his own labour, or(b)by the labour of any member of his family, or(c)by servants or labourers on wages payable in cash or in kind not being as a share of the produce or both:[Provided that such person or member of his family resides for the greater part of the year in the locality where the land is situated and the principal source of his income is [produce of,] [Inserted by the West Bengal Land Reforms (Amendment) Act, 1977.] such land.Explanation.The term "family" shall have the same meaning as in clause (c) of Section 14K.];
