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[Cites 0, Cited by 0] [Section 24(8)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(8)(a) in Andhra Pradesh Water, Land And Trees Rules, 2004

(a)If, in the opinion of the Designated Officer, the number of frees in any premises or open area is not adequate according to the standards prescribed in clauses (i) and (ii) of sub-rule (4) above, he may after giving reasonable opportunity of being heard to the owner or occupier of the land, by order, require him to plant such trees or additional trees and at such places in the land as may be specified in the order.