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Bengal Presidency - Section

Section 23A in Bengal Tenancy Act, 1885

23A. Rights of occupancy-raiyat and landlord in trees.

- Subject to the provisions of section 23, when a raiyat has a right of occupancy in respect of any land, he shall be entitled-
(i)to plant,
(ii)to enjoy the flowers, fruits and other products of,
(iii)to fell, and
(iv)to utilise or dispose of the timber of, any tree on such land.