Section 11 in Assam (Temporarily Settled Areas) Tenancy Act 1971
11. Right in trees.
- An occupancy tenant shall be entitled, if there is no under-tenant under him"(i)to plant, (ii) to enjoy the flowers, fruits and other products of, (iii) to fell, and (iv) to utilise and dispose of the timber of any tree on such land : Provided that in doing so he does not contravene the provisions of any law :Provided further that he shall not be entitled without landlord's consent, to fell, utilise or dispose of the timber of any tree which stood on the holding before the creation of the tenancy. When the tenancy is over 20 years' old, all trees standing on the land shall be presumed, until the contrary is proved, to have been planted or to have begun to grow during the tenancy.
