Section 8 in The Maharashtra Regional and Town Planning Act, 1966
8. Powers and duties of Board.
- Subject to the provisions of this Act and the rules and regulations made thereunder, it shall be the duty of a Regional Board-(a)to carry out a survey of the Region, and prepare reports on the surveys so carried out;(b)to prepare an existing-land-use map and such other maps as may be necessary, for the purpose of preparing a Regional Plan;(c)to prepare a Regional plan;(d)to perform any other duties or functions as are supplemental, incidental or consequential to any of the foregoing duties, or as may be prescribed by regulations.
