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State of Andhra Pradesh - Section

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

3.

(1)No permission to fell a "prohibited tree" shall be granted.
(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