Section 54 in The Ajmer Tenancy and Land Records Act, 1950
54. Right of a tenant paying batai or bighori to plant tree.-
A tenant, other than a non-occupancy tenant, who pays rent by batai, or bighori or partly by batai and partly by bighori, may plant any tree with the written consent of his landlord on such terms as may be settled between them :Provided that he shall not plant any tree in such a way as to diminish the value of any land, not included in his holding.
