Section 79 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
79. Tenant's rights to plant trees
(1) A tenant may plant trees on his holding provided that such trees do not diminish the productive value of the land and such tenant continues to pay the full rent a the holding.(2)If a tenant plants or proposes to plant trees in such a way as to diminish the value of land not included in his holding. any -person whose interest is adversely effected- thereby may apply to the Tehsildar for any order prohibiting the planting of trees on such land Or directing the tenant to remove trees already planted thereon and the Tehsildar may after giving to the persons. affected reasonable opportunity of being heard and after making such as he thinks fit. either grant the application. subject to such modifications. if any as he thinks fit or reject it.
