Section 3(2) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975

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State of Maharashtra - Subsection

Section 3(2) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975

(2)In the case of an urban local authority specified in column (1) of the table below, the Chairman of its Tree Authority shall be the person specified against it in column (2) thereof.

Name of the urban local authority(1)		Chairman of its Tree Authority(2)
1.	A Municipal Corporation		[the Commissioner] [These words were substituted for the words 'The Mayor' by Maharashtra 7 of 1996, section 5(b)(i).]of the Corporation.
2.	A Municipal Council		The President of the Council
3.	A Special Planning Authority constituted undersection 40(1)(a) of the Maharashtra Regional and Town planningAct, 1966.		[The Chief Executive Officer] [These words were substituted for the words 'The Chairman' by Maharashtra 7 of 1996, section 5(b)(ii).]of the SpecialPlanning Authority.
4.	A New Town Development Authority constitutedunder section 113(2) of the Maharashtra Regional and TownPlanning Act, 1966.		[The Chief Executive Officer] [These words were substituted for the words 'The Chairman' by Maharashtra 7 of 1996, section 5(b)(iii).]of the New TownDevelopment Authority.
5.	A New Town Development Authority declared undersection 113(3A) of the Maharashtra Regional and Town PlanningAct, 1966 or a Special Planning Authority appointed undersection 40(1)(b) of that Act.		The Managing Director of the Corporation orCompany declared to be the New Town Development Authority.