Section 7(b) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(b)[] [Clause (b) was substituted for the original by Maharashtra 3 of 1977, section 3(a).] carrying out a census of the existing trees in all lands within its jurisdiction, [once before December 1996 and thereafter once in every five years;] [These words were substituted for the words 'from time to time, as may be directed by the State Government' by Maharashtra 7 of 1996, section 8(b).]
