Section 7(1) 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
(1)The village panchayat shall have the powers to cut down or sell by auction, -(a)wind-fallen and withered trees, irrespective of the fact whether they are fruit-bearing trees or non-fruit-bearing trees;(b)live trees on road margins which are considered as dangerous to traffic or a danger to life or health or for executing any work by or on behalf of village panchayat; and(c)live trees on the bunds of small tanks which serve as sources of supply of drinking water, if the leaves of such trees fall into the tanks and render them unfit for drinking purposes.
