Section 29 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
29. Right of pattadar to trees planted on occupied land prior to his occupation.
- Trees Irsali or Ghairi in land in the occupation of pattadar which may have been planted by the pattadar or by the persons of whom the present pattadar is a successor: on the ownership or which may have been acquired by the pattadar or his predecessors by other lawful means, shall belong to the present Pattadar and remain at his disposal by all means and the Government shall have no right of any kind thereto; but the Pattadar shall have full rights over such trees as have not been planted by the Pattadars or by his ancestors or by a former Pattadar whose successor he is and to which the right of the Government may be subsisting, if they have not been felled by the Forest Department or sold by fixing the price to the present pattadar under rules made by the Government by notification.
