Section 43 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
43. If in event of pattadar absconding or dying or tender in compromise, right of any other person to land is not recognised, trees to be property of Government.
- If any Pattadar absconds or dies or tenders compromise and in case the rights of the Pattadar or his heirs or Asami Shikmis are regards restoration of land have not been recognised the trees standing on such land shall be deemed to be the property of the Government.
