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[Cites 0, Cited by 0] [Section 20B(1)] [Section 20B] [Entire Act]

State of Maharashtra - Subsection

Section 20B(1)(b) in The Maharashtra (Urban Areas) Protection and Preservation of Trees Act, 1975

(b)without the consent of the owner, occupier or person in charge of the public premises and without giving him a written notice of not less than twenty-four hours, declaring the intention to make such entry: