Section 156(b) in The Himachal Pradesh Land Revenue Act, 1953
(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.
