MAHARASHTRA (URBAN AREAS) PROTECTION AND PRESERVATION OF TREES ACT, 1975

	Section Title
	INTRODUCTION
1	SHORT TITLE, EXTENT AND COMMENCEMENT	View Judgements
2	DEFINITIONS	View Judgements
3	ESTABLISHMENT OF TREE AUTHORITY	View Judgements
4	MEETINGS OF TREE AUTHORITY	View Judgements
5	APPOINTMENT OF TREE OFFICER	View Judgements
6	APPOINTMENT OF OTHER OFFICERS AND SERVANTS	View Judgements
7	DUTIES OF TREE AUTHORITY	View Judgements
8	RESTRICTIONS ON FELLING OF TREES	View Judgements
9	POWER TO REQUIRE PLANTING OF ADEQUATE NUMBER OF TREES	View Judgements
10	POWER TO REQUIRE PLANTING OF A TREE IN PLACE OF FALLEN OR DESTROYED TREE	View Judgements
11	RESPONSIBILITY FOR PRESERVATION OF TREES AND POWER TO TAKE DEPOSIT FOR PROPER COMPLIANCE	View Judgements
12	ADOPTION OF TREES	View Judgements
13	FORFEITURE OF DEPOSIT AND RECOVERY OF EXPENDITURE ON FAILURE TO COMPLY WITH ORDERS FOR PLANTING TREES	View Judgements
14	APPEALS	View Judgements
15	FUND OF TREE AUTHORITY	View Judgements
16	BUDGET	View Judgements
17	ACCOUNTS AND AUDIT	View Judgements
18	LEVY AND COLLECTION OF TREE CESS	View Judgements
19	PERMISSION FOR DEVELOPMENT OF LAND TO BE GIVEN WITH APPROVAL OF TREE OFFICER	View Judgements
20	POWER OF TREE AUTHORITY TO GIVE DIRECTIONS	View Judgements
20A	PREVENTION OF FELLING OR DESTRUCTION OF TREES	View Judgements
20B	POWER OF ENTRY FOR THE PURPOSES OF THIS ACT	View Judgements
21	OFFENCE AND PENALTY	View Judgements
22	POWER TO MAKE RULES	View Judgements

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