Section 20(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)For the purpose of modifying a Regional Plan under sub-section (2) the State Government shall publish a notice in the Official Gazette announcing its intention to make the modification specified in the notice and invite objections or suggestions from any person with respect to such modification in writing with reasons therefor within such period as may be specified in the notice. The notice shall also be published in at least one newspaper having trade wide circulation in the Region and in such other manner as the State Government may think fit in the circumstances of each case.
