82. Trees and timber standing on land granted for permanent cultivation.
- All trees and timber found in any land at the disposal of the government which may hereafter be granted permanent cultivation under such rules as may be in force at the time shall be held to be the property of the Government; such trees shall, on the application of the grantee, be removed by the Forest Department within eighteen months from the date of receipt of such application , if not so removed such trees and timber shall become the property of the landowner on payment by him of the seigniorage value fixed by the Government from time to time.
