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[Cites 0, Cited by 5] [Section 412] [Entire Act]

State of Kerala - Subsection

Section 412(1) in Kerala Municipality Act, 1994

(1)Where any tree or any branch of a tree or the fruits of any tree deemed by the Secretary to be likely to fall and thereby endanger any person or any structure, the Secretary may, by notice, require the owner of the said tree to secure, lop or cut down the said tree or any branch thereof so as to prevent any danger therefrom.