Section 8(4) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(4)[ If the Tree Authority fails to inform the applicant of his decision within sixty days, from the date of the receipt of the application by it, or if the receipt of the application has been acknowledged by it within this period, from the date of acknowledgement of the receipt of the application, the permission applied for shall be deemed to have been granted;] [Sub-section (4) was substituted for the original, by Maharashtra 3 of 1977, section 9(c).]
