Section 66 — Hypothecation of produce towards payment of rent.
The Ajmer Tenancy and Land Records Act, 1950
The produce of every holding, whether sub-let or not, shall be deemed to be hypothecated of the landlord for the rent payable in respect of such holding and, until the demand for such rent has been satisfied, no other claim on such produce shall be enforced by sale in execution of a decree of a civil or revenue court, or otherwise.Open in Lexace · Ask the AI about this section
Lex