Section 61(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)If the Planning Authority fails to [make a draft scheme and publish a notice regarding its making] [These words were substituted for the words 'make and publish such draft scheme', by Maharashtra 6 of 1976, Section 22(2)(a).] within the period specified in sub-section (1) or within the period extended under sub-section (3), the declaration shall lapse, unless the State Government appoints an Officer to prepare, [and submit the draft scheme to the State Government on behalf of the Planning Authority not later than twelve months from the date of such appointment or the extended period under sub-section (3); but any such lapse of declaration shall not debar the Planning Authority from making a fresh declaration any time in respect of the same area.] [The word 'publish' was deleted by Maharashtra 6 of 1976, Section 22(2)(b).]
