Section 18(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)No person shall on or [after the publication of the notice that the draft Regional Plan has been prepared or the draft Regional Plan has been approved] [These words were substituted for the words 'after the publication of a draft Regional plan' by Maharashtra 6 of 1976, Section 5.], institute or change the use of any land for any purpose other than agriculture, or carry out any development in respect of any land without the previous permission of the Municipal Corporation or Municipal Council, within whose area the land is situate, and elsewhere, of the Collector.
