Section 3(3) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975
(3)Every Tree Authority may [nominate] [This word was substituted for the words 'co-opt' by Maharashtra 7 of 1996, section 5(c)(1).] representatives of non-official organisations, who have special knowledge or practical experience in the field of planting and preservation of trees, as members of the Tree Authority, but the number of [such nominated members shall not exceed the numbers of members appointed under subsection (1).] [These words, brackets and figure were substituted for the words 'such co-opted Members shall not exceed three' by Maharashtra 7 of 1996, section 5(c)(ii).]These members shall be [nominated in such manner and for such period as may be prescribed] [These words were substituted for the words 'co-opted in such manner and for such period as the Tree Authority may determine' by Maharashtra 7 of 1996, section 5(c)(iii).]
