Section 9 in The Punjab Security of Land Tenures Rules, 1953
9. Mode of determination of 1/3rd share of crop or value thereof.
(a)For the purposes of determination of the 1/3rd share of crop or the value thereof, "crop" means only that part of the produce of the land and harvest concerned which was the subject to division between the landlord and the tenant before the commencement of the Act (X of 1953).Explanation. - Any part of the produce which before the commencement of the Act, was not divided between the landlord and tenant, shall continue to be so and shall not be included in the term "crop".(b)For the purposes of determination of the value of the "crop" as defined in sub-rule (a), the quality, quantity and the prevailing prices shall be taken into account.
