Section 383 in The Mumbai Municipal Corporation Act, 1888
383. Removal and trimming of trees, shrubs and hedges.
(1)If, in the opinion of the Commissioner,-(a)any hedge is at any time insufficiently cut or trimmed, or overgrown, with prickly-pear or other rank vegetation; or(b)any tree or shrub has fallen or is likely to fall, to the danger of public safety, or over-hangs or obstructs any street to the inconvenience or danger of passenger therein;the Commissioner may, by written notice, require the owner or occupier of the land on which such hedge, tree or shrub is or has been growing-(c)to cut down such hedge to a height not exceeding four feet and to a width not exceeding three feet, and to remove any such prickly-pear or other rank vegetation therefrom; or(d)to remove, cut, lop or trim such tree or shrub, as the case may be.(2)In any case falling under clause (b), the Commissioner may, if for the public safety it shall appear to him necessary so to do, cause any tree or shrub to be removed, cut, lopped or trimmed, without previously giving the said owner or occupier notice as aforesaid, and the expenses thereof shall, nevertheless, be paid by the owner or occupier.Keeping and Destruction of Animals and Disposal of Carcasses
