(2)[If any person other than the defaulter notifies the distrainer that he is the cultivator or the owner of the property] [Substituted for 'If the distrainer has notice that the cultivator is some person other than the defaulter' by section 51 (ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).], a copy of the demand and of the list or description of the property shall in like manner be served on or [delivered to such person in all cases in which the property distrained consists of -(a)any crops or other products of the earth standing or ungathered on the holding; and(b)any crops or other products of the earth which have grown on the holding and have been reaped or gathered and are deposited on the holding or on a threshing floor or place for treading out grain or the like, whether in the fields or in a homestead.]
