Part II-

Payment and recovery of rent

General provisions

66. Hypothecation of produce towards payment of rent.-

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.