Section 28 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
28. Trees Irsali or Ghairi on land held by Pattadar.
- The Pattadar shall have full right over Irsali Ghairi trees within the limits of land held by a pattadar, so long as he remains the pattadar of that land, as also over the trees which may, after obtaining the patta have grown up naturally or have been planted or have cropped up from the roots of trees cut by the Forest Department. But the trees over which the Government may have retained its proprietary right by notification shall be execluded from the ownership of the pattadar.
