(22)"Principal crop" shall be only one crop for each agricultural year as may be agreed upon mutually between the landlord and the tenant;Provided that where there is no agreement, the principal crop shall be only one agricultural crop grown in each agricultural year in the local area specified as follows:In the district of Goalpara-Sali or such local name generally used in respect of paddy known as winter paddy, the harvesting of which is done in the months of December, January and February corresponding to Pausa, Magha and Phalguna.
