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[Cites 0, Cited by 0] [Section 382(1)] [Section 382] [Entire Act]

State of Uttar Pradesh - Subsection

Section 382(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(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;