39. [ Right to fruit bearing trees in occupied land. [Substituted by Act No.XXXVII of 1950.]
- Fruit bearing trees standing for the time being within the limits of the land legally occupied by a Pattadar, whether grown by the Pattadar, or not, shall be deemed to be the property of the Pattadar and the Pattadar shall be fully entitled to the use of such trees.]
