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[Cites 0, Cited by 1] [Section 238(1)] [Section 238] [Entire Act]

State of Kerala - Subsection

Section 238(1)(a) in Kerala Panchayat Raj Act, 1994

(a)If any tree or any branch or portion of a tree or the fruits of any tree be deemed by the village panchayat to be likely to fall and thereby endanger any person or any structure or any cultivation, the Village Panchayat may by notice require the owner of the said tree to secure, lop or cut down the said tree or remove the fruits thereof so as to prevent any danger there from.