Section 144 — Division of produce.

In either of the following cases, namely: — (a) where land-revenue is paid by division or appraisement of the produce, (b) where a superior and an inferior landowner, or two or more shareholders in a holding or tenancy, are jointly interested in any produce, and either or any of the landowners or tenants, as the case may be, desires the assistance of a Revenue-officer for the purpose of dividing or appraising the produce, the provisions of the Punjab Tenancy Act, 1887 (XVI of 1887), with respect to the division or appraisement of produce shall apply so far as they can be made applicable.

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