Section 53 in The Ajmer Tenancy and Land Records Act, 1950
53. Right of tenant paying fixed money rent to plant tree.-
A tenant other than a non-occupancy tenant, who pays fixed money rent may plant on his holding any tree :Provided that --(a)he shall not plant any tree in such a way as to diminish the value of any land, not included in his holding ; and(b)he shall, in the absence of a written agreement to the contrary, continue to be liable to pay the full rent of the holding.
