Section 133(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Every Regional Board [Special Planning Authority] [These words were substituted for the words 'Planning Authority' by Maharashtra 11 of 1973, Section 9.] or Development Authority shall prepare for every year a report of its activities during that year and submit the report to the State Government in such form on or before such date as may be prescribed by rules.
