Section 26(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)All trees in jungle and all trees standing on the lands of public utility except the trees entrusted to the Forest Department.- Trees of grove [Section 6 (a), 8, 9 and 228, U.P.Z.A. & L.R. Act]. - (i) The trees of holdings and grove belong to the land holder and not to the Gram Sabha. The trees standing on the boundary of the holdings belong to one of the land holders of either side, (if he is their owner from before), otherwise the trees are equally in their ownership.(ii)The trees standing in abadi belong to those persons, who are holder thereof before the zamindari abolition. The trees standing scattered on the Banjar land belonging to land holders will be still in their ownership.
