Section 16(2) in The Goa, Daman And Diu Land Revenue Code, 1968
(2)All road-side trees which have been planted and reared by or under the orders or at the expense of the Government and all trees which have been planted and reared by the side of any road belonging to the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.] Government (but not on any land belonging to any person) shall vest in the [* * *] [The word 'Central' omitted by the Goa Land Revenue Code Adaptation of Laws Order, 1987.] Government.
