Section 33(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)When the plans for an area or areas of Comprehensive development are prepared, whether or not separately, the Planning Authority shall follow the same procedure before submission of these plans to the State Government for sanction as is provided by sections 25, 26, 27, 28, [*] [The figure '29' was deleted by Maharashtra 10 of 2011, Section 11, (w,e.f. 5-4-2011).], 30 and 31 as respects a draft Development plan and submit such plan or plans from lime to time to the State Government for sanction, alongwith a report -(a)explaining the proposals and the stages of the development programme by which it is proposed to execute the plan or plans;(b)giving an appropriate estimate of the cost involved in executing the proposals of the plan or plans.
