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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(a) in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951

(a)no person either by himself or through any other person shall, without the written permission of the Collector or any other officer [or] [The words and figures 'or any Gram Panchayat constituted under the Saurashtra Gram Panchayat Ordinance, 1949' were inserted by Saurashtra 21 of 1955, section 2.] [any Village Panchayat constituted or deemed to be a Village Panchayat under the Bombay Village Panchayats Act, 1958] [These words and figures were substituted for the words and figures any Gram Panchayat constituted under the Saurashtra Gram Panchayat Ordinance, 1949' by Gujarat 9 of 1960, section 3(c)(ii).] duly empowered in this behalf by the Government, voluntarily fell, appropriate or damage, or cause to be felled., appropriated or damaged, any tree, or any portion thereof [***] [The words 'unless it be his own property' were deleted by Saurashtra 28 of 1952.]