Where rent is taken by division or appraisement of the produce, if the tenant removes any portion of the produce at such a time or in such a manner as to prevent the due division or appraisement thereof ,or deals therewith in a manners contrary to established usage the produce may be deemed to have been as full as the fullest crop of the same description on similar lands in the neighborhood for that harvest.Open in Lexace · Ask the AI about this section
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