Section 77(1A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1A)[ The Chief Officer of every Council for an 'A' class Municipal area shall, before the thirty first day of July every year, place before the Council a report on the status of environment within the area in respect of the last preceding official year covering such matters and in such manner as may be specified by the State Government from time to time.] [Sub-section (1-A) was inserted by Maharashtra 41 of 1994, Section 144.]
