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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(1) in Andhra Pradesh Water, Land and Trees Act, 2002

(1)The Authority may direct that every Municipal Corporation or Municipality or any other Local Authority, as the case may be to insist for compulsory plantation with such number of trees and their maintenance as may be prescribed while according approval of building plans.