(1)A permanent tenure-holder or a raiyat at fixed rate shall have all dominion over all trees standing or grown on his land, unless there is contract to the contrary.(2)Subject to the provisions of Section 27, an occupancy tenant, shall, as against his landlord, have full dominion over all trees, standing or grown on his land, except sal or sisu.(3)A non-occupancy tenant and an under-raiyat shall not without his landlord's consent, cut down or appropriate any 'valuable tree' standing or grown on his land.Explanation. - A 'valuable tree' means a tree valuable for the timber or fruits which may be specified as such in a notification made in this behalf by the Local Government either generally or for any local area :Provided that no such notification shall be issued under this section unless it is previously published in the area or part thereof in the prescribed manner.(4)Nothing in this section shall-(a)prevent a tenant from clearing his land of scrub- jungle, or from enjoying the fruits of trees standing on his land, or from propagating lac on trees standing on his land taking the produce thereof;(b)prevent an occupancy tenant from cutting sal or sisu, or a non-occupancy tenant or an under-raiyat from cutting a 'valuable tree' standing or grown on his land, which obstructs the cultivation of such land or otherwise renders it unfit for the purpose of the tenancy ; provided that he has, in the case of such tree, given his landlord thirty days' notice in the prescribed manner ;(c)entitle a landlord to consent to a tree being cut or appropriated, which he could not himself cut or appropriated.
