Section 39 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
39. Right to fruit bearing trees in occupied land.
- 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.
