Section 7(4) 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
(4)In respect of trees fallen as a result of a cyclone, the village panchayat shall report to the Revenue Divisional Officer and obtain sanction as in sub-rule (3) to sell the trees. The income derived from the sale of such trees under this rule shall be credited to the village panchayat fund.
