Section 156 in The Himachal Pradesh Land Revenue Act, 1953
156. Division of produce.
- In either of the following cases, namely:-(a)where land-revenue is paid by division or appraisement of the produce;(b)where a superior and an inferior land-owner or two or more shareholders in a holding or tenancy, are jointly interested in any produce, and either or any of the land-owners or tenants, as the case may be, desires the assistance of a Revenue Officer for the purpose of dividing or appraising the produce, the provisions of [the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953] [Substituted by section 147 (c)of HP. Act 15 of 1954 for 'Punjab Tenancy Act, 1887 as applied to HStltachaf Pradosh'.] with respect to the division or appraisement of produce shall apply so far as they can be made applicable.Miscellaneous
