74. Application to Collector for appraisement, division or determination of produce.
- Where rent is taken by appraisement of the crop or division of the produce -(a)if either the landholder or the ryot fails to attend, either personally or by agent, at the proper time for making the appraisement or the division; or(b)if there is a dispute as to the quantity and value of the crop or as to what is a full crop under sub-section (4) of section 73, or as to the division of the produce, an application may be presented by either party to the Collector requesting that an officer be deputed to make the division or appraisement or determination.With the application, the applicant shall deposit such fee as may be prescribed by the State Government in rules made in this behalf.
