Section 199 in The Chhattisgarh Municipalities Act, 1961
199. Removal and trimming of hedges, frees, etc.
- The Council may, by written notice, require the owner or occupier of any land so to trim or prune the hedges thereof bordering any public street that the said hedges may not exceed the height of four feet from the level of the street and width of four feet; and to cut down, lop or trim all trees or shrubs which in any way overhang, endanger or obstruct or which the Council deems likely to overhang, endanger or obstruct any public street or to cause damage thereto, or which so overhang any public well, public tank or other provision for water supply as to pollute, or likely to pollute the water thereof.(4)Powers connected with drainage, etc.
