Section 180(2) in The M.P. Land Revenue Code, 1959
(2)Trees standing in any land comprised in the holding of a bhumiswami shall not be attached or sold in execution of a decree or order of a Civil Court or under an order of a Revenue Officer or under an order made in pursuance of any provisions of any law for the time being in force unless the land itself is attached or sold.Chapter-XIII Government Lessees and Service Land
