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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975

(2)In Greater Bombay any officer to be appointed as Tree Officer shall not be below the rank of Ward Officer, and in other municipal corporation areas such officers shall not be below the rank of Assistant Municipal Commissioner. In every municipal area, the Chief Officer of the municipal council concerned shall be Tree concerned Officer, and the Council may appoint one or more of its other officers as Tree Officers.