28. Trees Irsali or Ghairi on land held by Pattadar.
- The Pattadar shall have full right over 'Irsali' or 'Ghairi' trees within the limits of land held by a pattadar, so long, as he remains the Pattadar of that land, as also over the trees which may, after obtaining the patta have grown up naturally or have been planted or have cropped up from the roots of trees cut by the Forest Department. But the trees over which the [Government] [Amended by Act No.III of 1308 F.] may have retained its proprietary right by notification shall be excluded from the ownership of the Pattadar.
