Section 8(1) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(1)On and after the date on which this Act is brought into force in any urban area, notwithstanding any custom, usage, contract or law for the time being in force, no person shall fell any tree or cause any tree to be felled in any land, whether of his ownership or otherwise, situated within that urban area, except with the previous permission of the Tree Officer.
