Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 221(3)] [Section 221] [Entire Act]

State of Himachal Pradesh - Subsection

Section 221(3)(i) in The Himachal Pradesh Municipal Corporation Act, 1994

(i)A breach of the provision of sub-section (1) or abetment of breach thereof in respect of cutting or destroying of each tree of the prescribed class shall be a separate offence and shall be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees, or with both.