Section 30(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(1)In the case of orchards constituting reasonably compact areas, -(i)It is in existence on the date of the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956 and is recorded as orchard in the Khasra Girdawari of kharif harvest 1956; or if alleged to have been planted under clause (vi) of sub-section (1) of section 32-K of the Act, is recorded as orchard in the Khasra Girdawari of kharif harvest of 1958;(ii)it is primarily used for fruit gardening; and(iii)plantation in it is regular and according to recognised principles of horticulture.
