Section 31 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
31. Tenant's right to trees on the land.
- If in any portion of agricultural land leased to a tenant not covered by cultivation, the tenant has planted or plants any trees, he shall be entitled to the produce and the wood of such trees during the continuance of his tenancy and shall on the termination of his tenancy be entitled to such compensation for the said trees as may be determined by the Mamlatdar:Provided that the tenant shall not be entitled to compensation under this section if the tenancy is terminated by surrender under section 10.(2)If in any such portion of the lands as is referred to in sub-section (1) there are any trees naturally growing thereon, the tenant shall, during the continuance of his tenancy, be entitled to two-thirds of the produce of the trees and the landlord to the remaining one third.
