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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(i) in Kerala Restriction on Cutting and Destruction of Valuable Trees Rules, 1974

(i)On receipt of an application for permission for cutting or destruction of valuable trees under Rule 2 authorised officer shall, after calling for such other information as may be required, personally inspect the area, verify the survey boundaries mentioned by the applicant or his agent and convince himself of the correctness of the boundaries of the land and the ownership thereof. The marked trees shall be inspected with the aid of location sketch, girth and height of the trees furnished in the application.