Section 66 in The Ajmer Tenancy and Land Records Act, 1950
66. Hypothecation of produce towards payment of rent.-
The produce of every holding, whether sub-let or not, shall be deemed to be hypothecated to the landlord for the rent payable in respect of such holding and, until and demand for such rent has been satisfied, no other claim on such produce shall be enforced by sale in execution of a decree of a civil or revenue court, or otherwise.
