Section 347 in Jammu and Kashmir Municipal Corporation Act, 2000
347. Planting in place of fallen/destroyed trees.
(1)When any tree is fallen or destroyed by wind, fire, lighting, rain or such other natural causes the Tree Officer may suo moto or on information given to him after holding such enquiry as he deems fit, by order require such owner or occupier to plant a tree or trees in place of the tree so fallen or destroyed as may be specified in the order.(2)When an order is made under sub-section (1) the owner or occupier of the land shall comply with such order within thirty days from the receipt thereof such extended time as the Tree Officer may allow.
