Section 51(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Where any land is granted either in occupancy rights or in leasehold rights under the provisions of these rules, the Collector shall, notwithstanding anything contained in these rules, attach to the grant the following conditions, that is to say-(a)Except as otherwise directed in any case, regard being had to soil, climate, rainfall, location and other factors relevant to the land the grantee shall, where land is granted for an agricultural purpose-(i)if there are standing trees on such land, maintain such minimum number of trees of suitable species so as to ensure that there is not less than 10 trees per hectare as may be mentioned as may be mentioned in such grant:(ii)if there are no such trees, plant at least 10 trees per hectare within a period of two years from the date of taking over possession of land and secure their maintenance;(b)Except as otherwise directed, in any case, regard being had to soil, climate, rainfall, location and other factors relevant to the land, the grantee or the lessee shall, during the currency of the grant or lease where the land is granted or leased for a non-agricultural purpose, plant and maintain such number of trees of suitable species so as to ensure that there is not less than one tree per 100 sq. mts., within a period of three years from the date of taking over possession of land.
