Section 58(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Where a Planning Authority raises any objection to the proposed development on the ground that the development is not in conformity with the provisions either of any Development Plan under preparation, or of any building bye-laws in force for the time being, or for any other material consideration, the officer shall-(i)either make necessary modifications in the proposals for development to meet the objections raised by the Planning Authority; or(ii)submit the proposals for development together with the objections raised by the Planning Authority to the State Government for decision.
