Section 7(3) in Tamil Nadu Panchayats (Determination of Claim to Trees Growing on Public Roads or other Property Vesting in or Belonging to Village Panchayats) Rules, 2001
(3)When the village panchayat proposes to cut or sell live trees under clause (b) or (c) of sub-rule (1), it shall obtain the sanction of the Revenue Divisional Officer:Provided that no such sanction shall be accorded except on a report from the Tahsildar of the taluk concerned, after his personal inspection of the trees.
