Section 33(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)The State Government may, after consulting the Director of Town Planning by notification in the Official Gazette, sanction the plan or plans for the, area or areas of comprehensive development either without, or subject to such modifications as it may consider necessary not later than three months of the date of receipt of such plans from the Planning Authority or not later than such further period as may be extended by the State Government.
