Section 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. Rights of the Government to remove any tree.
- The Government may cut and remove any tree planted by the village panchayat on any poramboke which is vested in it under sub-section (2) of section 134 of the Act or the use of which is regulated by the panchayat under sub-section (4) of section 134 of the Act, on the grounds of public interest. The Government shall not be liable to pay any compensation for any tree so cut and removed. The trees so cut and removed may either be handed over to the village panchayat or be sold in public auction and where they are sold in public auction, the proceeds of such sale shall be credited to the village panchayat fund.
