Section 144(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(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.
