Section 2(f) in The Maharashtra Felling Of Trees (Regulation) Act 1964
(f)"tree" means any tree specified in the Schedule; and the State Government may, by notification in the official Gazette, add to or modify the Schedule, after considering the necessity for the protection of any variety of trees; and the provisions of sub-section (2) of Sec. 15 in so far as they relate to laying before, and modification by the State Legislature shall apply in relation to such notification as they apply in relation to any rule made under that section;
