Section 144(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(4)If the tenant removes Any portion of the crop or produce, contrary to the provision of sub-section (2), the crop or produce may for the purpose of making an award under the provisions of section 149, be deemed to have been equal to that of the best crop of the same kind grown at that harvest on similar land in the neighbourhood.
