Section 141 in The United Provinces Tenancy Act, 1939
141. Rights and liabilities in respect of produce
. - (1) When the rent is based on an estimate or appraisement of the standing crop, the tenant shall be entitled to the exclusive possession of the crop.(2)When the rent is payable by a division of the produce, the tenant shall be entitled to the exclusive possession of the whole produce until it is divided, but shall not be entitled to remove any portion of the produce from the threshing floor at such a time or in such a manner as to prevent the due division thereof at the proper time.(3)In either case the tenant shall be entitled to cut/harvest the produce in due course of husbandry without any interference on the part of the land-holder.(4)If the tenant removes any portion of the produce, contrary to the provisions of sub-section (2), the produce may, for the purpose of making an award under the provisions of Section 143, be deemed to have been equal to that of the best crop of the same kind grown at that harvest on similar land in the neighbourhood.
