Section 81 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
81. Trees on unoccupied land (1)
A person who at the commencement of this Act. in lawful possession of any tree standing on unoccupied land. shall continue to remain in possession thereof and where land is let out to any other person. the tree shall vest in such other person - subject to the payment of such compensation as may be prescribed by rules made under section 80.(2)Subject to the provision contained in sub-section (1), any tree standing on unoccupied land or planted in contravention of the provisions of this Act shall be deemed to the property of the landholder.
