Section 42 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
42. Procedure for trees planted in unoccupied land by any person and retained in his possession.
- If in an unoccupied land there are trees planted by any person and they are in possession of the planter the Patta of such land may be made in his name but if he refuses to have the Patta made in his name his right to such trees shall cease.
