Section 79(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If a tenant plants or proposes to plant trees in such a way as to diminish the value of land not included in his holding. any -person whose interest is adversely effected- thereby may apply to the Tehsildar for any order prohibiting the planting of trees on such land Or directing the tenant to remove trees already planted thereon and the Tehsildar may after giving to the persons. affected reasonable opportunity of being heard and after making such as he thinks fit. either grant the application. subject to such modifications. if any as he thinks fit or reject it.
