Section 54 — Right of a tenant paying batai or bighori to plant tree.

A tenant, other than a non-occupancy tenant, who pays rent by batai , or bighori or partly by batai and partly by bighori , may plant any tree with the written consent of his landlord on such terms as may be settled between them: Provided that he shall not plant any tree in such a way as to diminish the value of any land, not included in his holding.

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