Section 18(2) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(2)The procedure for levy and collection of the property tax prescribed under the relevant Act shall mutatis mutendis apply to the levy and collection of the cess imposed under [sub-section (1), (1A) or (1C) as the case may be] [These words, brackets, figure and letter were substituted for the word, brackets and figure 'sub-section (1) or, as the case may be, under sub-section (1A)' by Maharashtra 6 of 2012, section 11(b), (w.e.f. 12-3-2012).].
