Section 82 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
82. Trees not transferable independently of land
Subject to the other provisions of this Act. all trees standing on any holding shall be deemed to be attached to the land and to interest therein shall after the commencement of this Act. he transferable independently of the land have and except by way of lease of the produce of such trees for a period not exceeding one year at a time.
