Section 25 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
25. Rights in trees.
- Any person acquiring the status of a Pacca tenant by virtue of the provisions of this Chapter in respect of any jagir-land which has been resumed who does not possess the same rights in the trees standing thereon as he possesses in such land may make an application in the prescribed form and within the prescribed period to the Tahsildar for the purchase of full rights in the trees in such manner and subject to such terms and conditions as may be prescribed.
