Section 239(1) in The C.G. Land Revenue Code, 1959
(1)Where, before coming into force of this Code any fruit bearing tree was planted by any person in the unoccupied land [and Bhata Land and Bade Jhad/ Chhote Jhad Ka Jungle] [Inserted by C.G. Act No. 31 of 2002 (w.e.f. 3.11.2002).] of any village, and is so recorded, then notwithstanding that such land vests in the State Government, such person, and his successor-in-interest shall from generation to generation be entitled to possession and usufruct of such trees without payment of any royalty or other charge whatsoever therefor.
