Section 145 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
145. Rent in kind to be recoverable by actual division of the produce
When rent is payable in kind as a share of the produce, it shall ordinarily be recoverable by an actual division of the produce :Provided that, if the tenant and the landholder agree, or where such a custom be obtaining, the quantity of the produce payable as rent may be determined by an appraisement of the standing crop of the produce on the threshing floor.
