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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Andhra Pradesh - Subsection

Section 102(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)No person shall fell, remove, destroy lop or strip bark, leaves or fruits from or otherwise damage any tree vesting in or belonging to a Gram Panchayat and growing on any such public road or property except with the previous permission or order of the Executive Authority and on such conditions as the Executive Authority may impose.