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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of Kerala - Subsection

Section 220(g) in Kerala Panchayat Raj Act, 1994

(g)fell, remove, destroy, lop or strip, bark, leaves or fruits from, or otherwise damage, any tree which is growing on any such public road, other property, poramboke or land, the use of which is regulated by a village panchayat and the right of which has not been established by such person or vesting in or belonging to him.