Section 15(11) in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
(11)The grantee may urpoot, cut down or destroy such trees, plants, groves or bushes as, in the opinion of the assigning authority it is necessary to uproot, cut down or destroy, to make the land fit for the purpose of and may take them free of charge and dispose of them in any manner he likes. The grantee may level the round by removing embanked pathways and filling up low laying places on the land so as to make the ground fit for the purposes of and may move and cut the grass thereon and dispose of the same in any manner he likes and do any work on the land which, in the opinion of the assigning authority, is necessary for such purpose.
