Section 149(6) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(6)In the case of a division of the produce, if the parties agree to the manner of division proposed by the officer, the division shall be made accordingly and if the parties is not agree to such manner of division, or of it is claimed that no rent is payable, such officer shall make an estimate of the value of the produce or crop deliver his award and submit it with a report of his proceedings to the Tehsildar.
