Section 22 in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
22. Power to make rules.
(1)The State Government may, subject to the condition of pervious publication and by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)Every-rule made under this Act shall be laid as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions and if, before the expiry of the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity or anything previously done or omitted to be done under that rule.NotificationsG.N., U.D. & P.H.D., No. PRT. 1075/MC-(a) 1, dated 24th February, 1976 (M.G., Part IV-B, page 316) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra (Urban Areas) Preservation of Trees Act, 1975 (Maharashtra XLIV of 1975), the Government of Maharashtra hereby specifies the 20th day of March 1976, as the date on which the said Act shall come into force in each of the urban areas specified in the Schedule hereto appended.The ScheduleMunicipal Council AreasThe areas under the jurisdiction of all the Hill Station Municipal Councils specified in Part II of Schedule I to the Maharashtra Municipalities Act, 1965, excluding the Reserved Forest Areas and the Protected Forest Areas, if any, within the jurisdiction of the said Municipal Councils.G.N., U.D., & P.H.D., No. PRT-1075-282-UD-4, dated the 1st July, 1976 (M.G., Part I-A-CS, page 56) - In exercise of the powers conferred by sub-section (3) of Section 1 of the Maharashtra (Urban Areas) Preservation of Trees Act, 1975 (Maharashtra XLIV of 1975), the Government of Maharashtra hereby specifies the 1st day of July 1976, as the date on which the said Act shall come into force in each of the urban areas specified in the Schedule hereto appended.The ScheduleMunicipal Council AreasThe areas under the jurisdiction of ail the 'C' class Municipal Councils specified in Part I of Schedule I to the Maharashtra Municipalities Act, 1965, excluding the Reserve Forest Areas and the Protected Forest Areas, if any, within the jurisdiction of the said Municipal Councils.G.N., U.D. & P.H.D., No. PRT-1076/826-UD-4, dated 23rd August, 1976 (M.G., Part I-A-CS, page 75) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra (Urban Areas) Preservation of Trees Act, 1975 (Maharashtra XLIV of 1975), the Government of Maharashtra hereby specifies the 23rd day of August 1976, as the date on which the said Act shall come into force in the Nagpur Notified Area for which a Special Planning Authority is appointed and which is described in Government Notification, Urban Development and Public Health Department, No. RPN. 1175/435-UD-6, dated the 16th March, 1976.
