Section 96(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Such Special Planning Authority, when duly constituted, shall make a declaration of the intention to make a joint development plan or a joint town planning scheme in respect of the contiguous areas in the manner provided in section 23 or section 60, as the case may be, and thereafter, the Special Planning Authority shall have all the powers and be liable to all the duties of a Planning Authority under this Act and all the foregoing provisions of this 'Act in respect of the procedure to be followed in preparing, publishing and submitting a development plan or as the case may be, a town planning scheme for sanction of the State Government shall apply so far as may be applicable.
