Section 5 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
5. Appointment of Tree Officer.
(1)As soon as may be after this Act is brought into force in any urban area, the urban local authority concerned shall, subject to sub-section (2), appoint one or more of its officers as Tree Officers for the purposes of this Act.(2)In Greater Bombay any officer to be appointed as Tree Officer shall not be below the rank of Ward Officer, and in other municipal corporation areas such officers shall not be below the rank of Assistant Municipal Commissioner. In every municipal area, the Chief Officer of the municipal council concerned shall be Tree concerned Officer, and the Council may appoint one or more of its other officers as Tree Officers.(3)Every Tree Officer shall exercise jurisdiction over the whole or such part of the urban area as [the Tree Authority] [These words were substituted for the words 'the urban local authority' by Maharashtra 7 of 1996, section 7.] may, from time to time, determine.
