Section 15(a) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(a)[ a contribution by the urban local authority from its income from such taxes as may be prescribed or when such taxes are not levied by the authority, from its income from the betterment charges, if any, levied by it under the relevant Act or from the income derived by it from the sale of plots made by it under the relevant Act. The rates of the contribution shall be such as may be specified by the State Government, from time to time, by a general or special order;] [This clause was substituted for the original by Maharashtra 3 of 1977, section 8.].
