Section 55(2) in The Ajmer Tenancy and Land Records Act, 1950
(2)If a tree does not vest in such tenant under sub-section (1), he may---(i)if such tree hinders the cultivation of the holding, fell it with the previous sanction of the tahsildar and after notice in writing to the landlord or his agent, and deliver the timber thereof to such landlord or agent;(ii)appropriate such tree and pay to the landholder such price as the tahsildar may, on the application of the tenant, fix.
