Section 242(1) in Rajasthan Municipalities Act, 2009
(1)The Municipality may, by written notice, require the owner or occupier of any land to trim or prune the hedges thereof bordering any public street so that the said hedges may not exceed such height from the level of the street and such width as the Municipality may direct and to cut down, lop or trim all trees or shrubs which in any way overhang, endanger or obstruct, or which it deems likely to overhang, endanger or obstruct any public street or to cause damage thereto, or which so overhang any public tank, well or other provision for water supply as to pollute, or to be likely to pollute, the water thereof.
