Section 228 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
228. Vesting of trees existing on the boundary of the holding of a tenant.
- Any tree existing on the boundary of the holding of a tenant on the date immediately preceding the date of vesting, and not belonging to such tenant shall with effect from the date of vesting belong to and vest in the [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] bhumidhars of the holding adjoining the said boundary in equal shares.Explanation. - Where the holding belongs jointly to two or more bhumidhars [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).], all of them shall for the purposes of this section collectively count as one.
