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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in Kerala Preservation of Trees Act, 1986

(3)No person shall cut or otherwise damage, or cause to be cut or otherwise damaged, the branch of any tree:Provided that the provisions of this Sub-section shall not be deemed to prevent the pruning of any tree as required by ordinary agricultural or horticultural practices.