Section 81 in The United Provinces Tenancy Act, 1939
81. Tenant's right in trees existing at the commencement of the Act
. - (1) Notwithstanding anything in this Act or any custom or contract to the contrary, scattered trees situated on the holding of a tenant other than a sub-tenant or tenant of sir, otherwise than on the boundary thereof, and existing at the commencement of this Act, shall vest in such tenant, provided that such tenant has been continuously in possession of such holding from the beginning of the agricultural year 1335 Fasli.(2)If any question arises between a land-holder and a tenant regarding the ownership of trees it shall, on the application of either party, be decided by the Assistant Collector in-charge of the sub-division.Surrender and Abandonment
