Section 239(5) in The C.G. Land Revenue Code, 1959
(5)If any of the terms and conditions of tree planting permit or tree patta are breached, the permit or patta shall be liable to be cancelled after affording a reasonable opportunity of being heard to the holder thereof.[(5-A) Permanent lease for such, Bhata Land, on which the provisions of the Forest Conservation Act, 1980 (No. 69 of 1980) shall not apply, may be granted.(5-B) An agreement can be executed for plantation on Bade Jhad/ Chhote Jhad Ka Jungle. No bhumiswami right shall accrue to the agreement holder or of his/her heir of the land of Bade Jhad/ Chhote Jhad Ka Jungle and on the trees planted on the above land. The agreement holder or his/her heir shall be entitled to only usufruct of the trees.] [Inserted by C.G. Act No. 31 of 2002 (w.e.f. 3.11.2002).]
