Section 20A in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
20A. [ Prevention of felling or destruction of trees. [Sections 20A and 20B were inserted by Maharashtra 3 1977, section 9.]
- The Tree Officer or any other officer of the urban local authority authorised by such authority in this behalf or any police officer may take such steps and use such force as may be reasonably necessary to prevent the felling or destruction of any tree or for the protection of any tree.
