(1)Subject to the provisions of Sections 240 and 241 all trees standing in the holding of a bhumiswami shall belong to him.(2)Nothing in sub-section (1) shall affect any right in trees in the holding of a bhumiswami in favour of any person existing on the date of the coming into force of this Code, but the bhumiswami may apply to the Tahsildar to fix the value of such right and purchase the right through the Tahsildar in such manner as may be prescribed.
