Section 56 in The Ajmer Tenancy and Land Records Act, 1950
56. Decision of disputes regarding trees.-
If a dispute arises between a landlord and a tenant as to the right to plant any tree, or the manner of planting it, or regarding the ownership of any tree, the dispute shall, on the application of either party, be decided by the sub-divisional officer who shall submit the record of the case for confirmation of the order passed by him to the collector.Surrender and abandonment
