Section 30(8) in The United Provinces Tenancy Act, 1939
(8)Lands notified by the State Government in accordance with rules to be framed by the State Government for the purpose of tanugya plantation.Explanation. - For the purposes of this sub-section 'taungya plantation' means the system of afforestation where under the plantation of forest trees according to a scientific system, is done in the initial stages simultaneously with the cultivation of agricultural crop which ceases when the young trees begin to form a canopy and make further cultivation of agricultural crops impossible.] [Inserted by U.P. Act No. 18 of 1942.]
