Section 7(e) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
(e)The Corporation shall preserve all trees and saplings for the time being standing or grown on the Corporation lands, and shall not cut down, fell or destroy or lop or prune or injure in any manner any such trees and saplings, except for the construction of roads, buildings or such other works or activities as are necessary for the better and efficient cultivation of such lands after complying with the provisions of any law for the time being in force in that behalf.
