Section 21(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)[ On an application made by any Planning Authority, the State Government may, having regard to the permissible period specified in the preceding sections, from time to time, by order in writing and for adequate reasons to be specified in such order, extend such period.] [Sub-section (3) was substituted by Maharashtra 10 of 2011, Section 2(1), (w.e.f. 5-4-2011).]
