Section 17 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
17. Rights of raiyats in trees on his own holding.
(1)Not with- standing anything to the contrary contained in this Act or any other law or anything having the force of law in the Santal Parganas, a raiyat may-(a)Plant trees, orchards and bamboos on any land in his holding and cut, fell and appropriate the same.(b)Cut, fell and appropriate any trees or bamboos standing on such land :Provided that no mahua tree shall be cut without the permission of the Sub-divisional Officer.(c)Appropriate the flowers, fruits and other products of any trees or bamboos standing on such land:[Provided that if there is any specific entry in the latest record-or-rights regarding any tree or bamboo which was standing on any such land before the date of the final publication of such record-of-rights to the effect that any right in such trees or bamboos belongs to any person other than the ladlord of such land, the right of the raiyat in such tree of bamboo shall be exercised in accordance with, any subject of, any such entry.] [Inserted By Section 2 of the Santal Parganas (Supplementary Provision) Amendment Act, 1951 (Bihar Act II of 1951), for the original proviso](2)A raiyat shall have the right to grow lac or rear silk cocoon free of charge on trees planted by him on his holding.
