Section 122 in The Himachal Pradesh Municipal Corporation Act, 1994
122. Power to require hedges and trees to be trimmed.
- The municipality may, by notice, require the owner or occupier of any land to cut or trim within three days the hedges growing thereon and bordering on any street or any branches if trees growing thereon which overhang any street and obstruct the same or cause danger or which so overhang any well, tank or other source from which water is derived for public use as to be likely to pollute the water thereof or are in any way offensive or injurious to health.
