81. Rights and liabilities as to possession of crop.
(1)Where rent is taken by appraisement of the produce, the tenant shall be entitled to the exclusive possession of the produce.(2)Where rent is taken by division of the produce, the tenant shall be entitled to the exclusive possession of the whole produce until it is divided, but shall not be entitled to remove any portion of the produce from the threshing floor at such a time or in such a manner as to prevent the due division thereof at the proper time.(3)In either case the tenant shall be entitled to cut and harvest the produce in due course of husbandry without any interference on the part of the landlord.(4)It the tenant removes any portion of the produce at such a time or in such a manner as to prevent the due appraisement of division thereof at the proper time, the produce shall be deemed to have been as full as the fullest crop of the same description appraised in the neighbourhood on similar land for that harvest.Liability for rent on change of landlord or after transfer of tenure or holding
