Section 24 in The Maharashtra Regional and Town Planning Act, 1966
24. [ Town Planning Officer. [Section 24 was substituted by Maharashtra 10 of 2011, Section 4, (w.e.f. 5-4-2011).]
- Every Planning Authority shall, at the time of declaration of intention to prepare Development plan, resolve to appoint a person possessing such qualification as may be prescribed, to be the Town Planning Officer for carrying out survey of the area of a Planning Authority, preparing an existing land-use map thereof and formulating proposals of a Development plan of that area for submission to the Planning Authority. Thereafter, the Planning Authority shall, with the previous sanction of the State Government, appoint such person as a Town Planning Officer.]
