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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Preservation of Private Forest Rules, 1978

(2)Permission to cut "Reserved Trees" shall not be granted unless the trees exceed 120 cms. in girth at 1.3 mtrs. height from ground level. [The felling of trees for this purpose shall be felled as close to the ground as possible] [Added by G.O.Ms.No. 80 dated 10-3-1989] [xxxxxxxx]Provided that the Collector of the District may in the interest of the conservation fix a higher girth limit than the one mentioned in the sub-rule