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State of Rajasthan - Section

Section 80 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

80. Tenant's right in trees existing at the commencement of this Act

— Notwithstanding anything in this Act or any custom or contract to the contrary. scattered- trees standing on the holding of a Khatedar tenant at the commencement of this Act shall vest in such tenant:Provided that where such trees are the property of any other person at the commencement of this Act. Such person shall be given compensation by the tenant in accordance with rules prescribed in that behalf.