Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Maharashtra - Subsection Section 10(2) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975 (2)Where an order is made under sub-section (1), the owner or occupier of land shall comply with the order within ninety days from the receipt thereof.
