17. Appointment of referee for division or appraisement.
- If either the landlord or the tenant neglects to attend, either personally, or by agent at the proper time for making the division or appraisement of the produce, or if there is a dispute about the division or appraisement, a Revenue Officer may, on the application of either party, appoint such person as he thinks fit to be a referee to divide or appraise the produce.
