Section 347(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)When any tree is fallen or destroyed by wind, fire, lighting, rain or such other natural causes the Tree Officer may suo moto or on information given to him after holding such enquiry as he deems fit, by order require such owner or occupier to plant a tree or trees in place of the tree so fallen or destroyed as may be specified in the order.
