Section 144(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(5)If a landholder, other than the State Government, prevent a tenant from tending, cutting, gathering or storing the crop or otherwise interferes with harvesting operations, he shall be liable, on the complaint of the tenant, to pay to home such sum, not exceeding one hundred rupees as may be awarded as compensation and such sum shall be recovered as an arrear of land revenue and paid to the tenant.
