Section 17(2) in The Maharashtra Aerial Ropeways Act, 1956
(2)When disposing of an application under sub-section (1), the Collector shall, in the case of any tree in existence before the construction of the aerial ropeway, award to the person interested in the tree such compensation, if any, as he thinks reasonable and the Collector may recover the same' from the promoter as an arrear of land revenue.Explanation. - For the purposes of this section, the expression "tree" shall be deemed to include any shrub, hedge, jungle growth or other plant.Working of Aerial Ropeway for Public Traffic
