Section 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. Presumption of ownership on trees standing on public roads.
- It shall be presumed that the Government own the trees (except those granted on tree-tax system) standing on any public road vested in a village panchayat under sub-section (1) of section 125 of the Act and such trees shall vest in the village panchayat:Provided that the Government may, if they consider that the village panchayat has abused its rights under this rule, withdraw any such trees from the control of the village panchayat, after giving a notice to the village panchayat and considering the representation given by the village panchayat.
