Section 28(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)The Planning Committee, [* * *] [The words 'or as the case may be, the said officer' were deleted by Maharashtra 6 of 1976, Section 9(b)(i).] shall, on receipt of objections and suggestions, make such enquiry as it [* * *] [The words 'or the' were deleted by Maharashtra 6 of 1976, Section 9(b)(ii).] may consider necessary, and give a reasonable opportunity of being heard to any person including representatives of Government departments who may have filed any objection or made any suggestions in respect of the draft Development plan, and after considering the same, the Planning Committee shall submit its report to the Planning Authority or as the case may be, the said Officer [within a period of two months from the date of its appointment or within such extended period as the Planning Authority may specify] [These words were substituted for the words 'not later than two months from the date of its appointment' by Maharashtra 5 of 2014, Section 6(b), (w.e.f. 4-10-2013).], [* * *] [The words 'or such further time as may for adequate reasons be fixed by the Planning Authority or the said Officer in this were deleted by Maharashtra 10 of 2011, Section 6(2), (w.e.f. 5-4-2011).].
