Section 106AE(1) in Uttarakhand Panchayati Raj Act, 2016
(1)No person shall cut down any tree or cut off a branch of any tree, or erect or re-erect or demolish any building or part of a building or alter or repair the outside of any building where such action is of a nature to cause obstruction, danger or annoyance, or risk of obstruction, danger or annoyance to any person suing a street, without the previous permission in writing of the Kshettra Panchayat.
