(2)A Board may-(a)cause to be lopped or trimmed any tree standing on land in the cantonment which belongs to the Government; or(b)by public notice require all owners, lessees or occupiers of land in the cantonment, or by notice in writing require the owner, lessee or occupier of any such land, to lop or trim, in such manner as may be specified in the notice, all or any trees standing on such land or to remove any dead trees from such land.
