Section 52(2)(B) in Telangana Panchayat Raj Act, 2018

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State of Telangana - Subsection

Section 52(2)(B) in Telangana Panchayat Raj Act, 2018

(B)Social Forestry and Plantation:

(i)Establishment of nurseries;

(ii)Planting a minimum of forty thousand saplings in a year;

(iii)Taking care of maintenance and survival of plants;

(iv)Shall maintain clean environment and protect bio-diversity;

(v)The Gram Panchayat shall take necessary action for plantation of wild fruit bearing trees outside the habitation in the common lands, barren hills etc.,

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State of Telangana - Subsection

Section 52(2)(B) in Telangana Panchayat Raj Act, 2018