Section 197 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
197. Section 294(1) read with Section 242(1).
(a)Land occupied by a grove on the date of vesting which was immediately before the said date held by a grove-holder and for which no rent was payable on the said date shall remain conditionally exempted from the payment of land revenue for as long as there are trees on the land in such number that they preclude the land from being used for cultivation.(b)Where after the date of vesting a grove is planted by a bhumidhar or sirdar, he may, at any time after the grove is well established, apply to the Collector for conditionally exempting the land from payment of land revenue and local rate.(c)To every such application the [Gaon Sabha] [Substituted by Notification No. 5846 I-A-271-61.] shall be made a party.
