Section 10 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
10. Trees in Khasmahals in Bihar.
- Under Section 23A of Bihar Tenancy Act, an occupancy raiyat is allowed to plant and appropriate trees on his holding. Government have accordingly decided that the raiyats in khasmahals in Bihar will have full rights in all trees on their holdings except in exceptional cases in which the Collector considers that Government's rights should not be given up and such cases should be referred to the Board of Revenue for orders.
