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State of Haryana - Section

Section 45 in Faridabad Complex (Regulation and Development) Act, 1971

45. Preservation and planting of trees.

- If it appears to the Chief Administrator that it is necessary or expedient to preserve or plant trees generally or of specified kind in the Faridabad Complex he may, by notification in the Official Gazette, make an order (hereinafter referred to as the Trees Preservation Order) with respect to trees generally or such kind of trees as may be specified in that order, and such order may regulate, restrict or prohibit -
(a)cutting down, toppling, lopping and wilful destruction of trees, except with the previous permission of the Chief Administrator; and
(b)the planting and replanting of any trees or kinds of trees in any site or location therein as may be specified in the Trees Preservation Order.