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[Cites 0, Cited by 2] [Section 238(1)] [Section 238] [Entire Act]

State of Kerala - Subsection

Section 238(1)(b) in Kerala Panchayat Raj Act, 1994

(b)If immediate action is necessary, the village panchayat shall itself before giving such notice or before the period of such notice expires secure, lop or cut down the said tree or remove the fruit thereof fence off a part of any street or take such other temporary measures as it thinks fit to prevent danger, and the cost of so doing shall be recoverable from the owner of the tree in the same manner as an arrear of public revenue due on land.