- 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 share-holders 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 Punjab Tenancy Act, 1887 (XVIII of 1884), with respect to the division or appraisement of produce shall apply so far as they can be made applicable.Miscellaneous
