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State of Odisha - Section

Section 28 in The Special Accommodation Rules, 1959

28.

The Officer to whom a residence has been allotted shall not permit trees, or plants which have been planted by or under orders of Government in premises to be cut down or lopped except with the consent of the Agriculture Superintendent, nor shall any officer plant any big trees such as mango, jack fruit, etc., which are likely to damage the building without the permission of the Executive Engineer, Bhubaneswar Division. He will be responsible for keeping the compound clean.