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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3)(b) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975

(b)A report of permissions granted by the Tree Authority for felling trees shall be submitted atleast once in six months to the concerned urban local authority in whose jurisdiction the Tree Authority is functioning;]