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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in The Karnataka Preservation Of Trees Act, 1976

(2)Any person desiring to fell a tree, shall apply in writing to the concerned Tree Officer for permission in that behalf. The application shall be accompanied by a site plan or survey sketch specifying clearly the site or survey numbers, the numbers, kind and girth of the tree sought to be cut and the reasons therefor along with the consent of the owner or occupant.