Section 197(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(a)Land occupied by a grove on the date of vesting which was immediately before the said date held by a grove-holder and for which no rent was payable on the said date shall remain conditionally exempted from the payment of land revenue for as long as there are trees on the land in such number that they preclude the land from being used for cultivation.
