Section 206(b) in The United Provinces Tenancy Act, 1939
(b)a grove-holder may re-plant trees as they are cut or die and any person who is recorded as a grove-holder of any land on the 1st day of July, 1937, and is in possession thereof at the commencement of this Act, may re-plant trees thereon within three years of the commencement of this Act;
