Section 19 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
19. Permission for development of land to be given with approval of Tree Officer.
- Notwithstanding anything contained in the relevant law or any other law for the time being in force, -(a)any authority or officer of the urban local authority, who is empowered to give any permission for development of land, shall not give such permission, except with the approval of and subject to the conditions, if any, imposed by the Tree Officer in regard to the preservation or plantation of trees on such land;(b)no completion or occupation certificate in respect of any building shall be issued under the relevant law unless the authority competent to issue such certificate is satisfied that the conditions subject to which permission for development of the land as aforesaid was given have been complied with.
