Section 128 in The United Provinces Tenancy Act, 1939
128. Hypothecation of produce towards payment of rent
. - (1) The produce of ever)' holding in the cultivation of a tenant and the fruit of ever) tree which stands on such holding and which is the property of such tenant, shall be deemed to be hypothecated for the rent payable in respect of such holding by such tenant and by eveRy person, other than a thekedar, intermediate between such tenant and the landlord; and until the demand for such rent has been satisfied no other claim on such produce of fruit shall be enforced. by sale in execution of a decree of a civil or revenue Court, or otherwise.(2)Nothing in this section shall be deemed to affect the provisions of Sections 2 to 4 of the Bengal Indigo Contracts Regulation, 1823, or of Section 11 of the Opium Act, 1857, or of Section 141 of the United Provinces Land Revenue Act, 1901.
