Section 382 in Uttar Pradesh Municipal Corporation Act, 1959
382. Preservation of trees and woodland.
(1)If it appears to the Development Committee that it is expedient in the interest of amenity to make provision for the preservation of any trees or woodlands in the City it may authorize the Municipal Commissioner to make an order(a)prohibiting, except with his permission, the cutting down, topping, lopping or wilful destruction of any tree or group of trees to be specified in the order;(b)securing the replanting in such a manner as may be specified in the order of any part of a woodland of which trees have been felled in the course of forestry operations whether with or without the permission of the Municipal Commissioner.(2)Any person aggrieved by an order of the Municipal Commissioner under sub-section (1) may appeal to the State Government within 30 days from the service of the order upon him and the State Government may confirm any such order without modification or subject to such modification as it considers fit or revoke the order.
