(1)Where any land is allotted to a person in accordance with Sections 125 and 126 and any tree or other improvement exists on such land, then unless the contrary intention appears, such tree or improvement shall also be deemed to be allotted to the person concerned along with the land.(2)The allottee shall hold the land so allotted on such term and conditions as may be prescribed:[Provided that if the allottee is a married man and his wife is alive, she shall be co-allottee of equal share in the land so allotted.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
