Section 144 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
144. Right and liabilities in respect of produce
(1) When the rent based on an estimate or appraisement of the standing crop, the tenant shall be entitled to the exclusive possession of the crop.(2)When the rent is based on an estimate or appraisement of the crop after it has been cut or harvested or is payable by a division of the produce, the tenant shall be entitled to the exclusive possession thereof, but shall not be entitled to remove any portion of the same from the threshing floor at such time or in such manner as to prevent the estime, appraisement or 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 of the part of the landholder.(4)If the tenant removes Any portion of the crop or produce, contrary to the provision of sub-section (2), the crop or produce may for the purpose of making an award under the provisions of section 149, be deemed to have been equal to that of the best crop of the same kind grown at that harvest on similar land in the neighbourhood.(5)If a landholder, other than the State Government, prevent a tenant from tending, cutting, gathering or storing the crop or otherwise interferes with harvesting operations, he shall be liable, on the complaint of the tenant, to pay to home such sum, not exceeding one hundred rupees as may be awarded as compensation and such sum shall be recovered as an arrear of land revenue and paid to the tenant.
