Section 8(3)(vii) in The Karnataka Preservation Of Trees Act, 1976

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State of Karnataka - Subsection

Section 8(3)(vii) in The Karnataka Preservation Of Trees Act, 1976

(vii)felling is more than 50 that are necessitated for any public purpose like road widening, construction of road, canal, tanks, buildings etc., subject to condition that permission is issued after issue of public notice to invite objections from the public and the same is considered by the Tree Officer

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State of Karnataka - Subsection

Section 8(3)(vii) in The Karnataka Preservation Of Trees Act, 1976