Section 9(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(4)Where rent is taken by division of the produce -(a)the tenant shall be entitled to the exclusive possession of the whole produce until it is divided;(b)the landowner shall be entitled to be present at, and take part in the division of the produce, which shall be made at the threshing floor; and(c)when the produce has been divided the landowner shall be entitled to the possession of his share thereof.
