- [All road-side tress which have been planted and reared by, or, under the orders of, or at the expense of [the [Government] [These words were substituted for the words 'All road-side tress which have been planted and reared by, or under the orders of, or at the expense of Government, or at the expense of local funds vest in Government' by Bombay 4 of 1913, section 12(a).] and all trees which have been planted and reared at the expense of Local Fund, by the side of any road, which vests in [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council:]]]. But in the event of such trees dying or being blown down, or being cut down by order of the Collector, the timber shall become the property of the holder of the land in which they were growing; and the usufruct, including the loppings of such trees, shall also vest in the said holder; provided that the trees shall not be lopped except under the orders of the Collector.[***] [The last two paragraphs were repealed by Bombay 4 of 1913, section 12(b).]
