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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Telangana - Subsection

Section 96(2) in Telangana Panchayat Raj Act, 2018

(2)No person shall fell, remove, destroy, lop or strip bark, leaves or fruits from, or otherwise damage any tree vesting in or belonging to a Gram Panchayat and growing on any such public road or property, except with the previous permission or order of the Gram Panchayat and on such conditions as the Gram Panchayat may impose.