Section 60(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Not later than thirty days from the date of such declaration of intention to make a scheme (hereafter referred to as the declaration), the Planning Authority shall publish the declaration in the Official Gazette, and in such other manner as may be prescribed and despatch a copy thereof (together with a copy of the plan showing the area to be included in the scheme) to the State Government and also to the Director of Town Planning.
