Section 194 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
194. Rights and liabilities of grove-holders
(1) Notwithstanding anything contained in Chapter VII, a grove-holder may cut and sell trees and may replant trees as they are cut or die.(2)Subject to the provisions of section 63 which shall apply, so far as may be to a grove-holder as they apply to a tenant, the rights of a grove-holder shall subsist so long as grove land retains its character as such, and on such land ceasing to be groveland, the grove-holder shall become a Khatedar tenant thereof.(3)Grove land be liable to division in accordance with the provisions of section 53 which shall apply. So far as may be, to a grove-holder as they apply to a tenant.(4)Where a person becomes a grove-holder in respect of land of which he is a tenant, he shall hold such land as a grove-holder in supersession of all subsisting right and liabilities so far as they are inconsistent therewith.
