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State of West Bengal - Section

Section 23 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006

23. Power of State Government for preservation of trees.

(1)The State Government may, in the interest of public, declare by notification, that any class or classes of tree shall not be felled for such period as is specified in that notification.
(2)The management of such trees shall be regulated in such manner as may be prescribed.