Section 23(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)A Planning Authority shall, before carrying out a survey and preparing an existing-land-use map of the area as provided in section 21, by a resolution make a declaration of its intention to prepare a Development plan; and shall despatch a copy of such resolution with a copy of a plan showing only the boundary of the entire area proposed to be included in the Development plan to the State Government. [The said Officer] [These words were substituted for the portion beginning with the words 'The Officer' and ending with the words and brackets 'the said Officer', by Maharashtra 39 of 1994, Section 5.] shall also make a similar declaration and submit a copy thereof to the State Government. The Planning Authority or the said Officer as the case may be, shall also publish a notice of such declaration in the Official Gazette, and also in one or more local newspapers in the prescribed manner, inviting suggestions or objections from the public within a period of not less than sixty days from the publication of the notice in the Official Gazette.
