Section 26 in The Maharashtra Regional and Town Planning Act, 1966
26. [Preparation and publication of notice] [These words were substituted for the word 'publication' by Maharashtra 6 of 1976, Section 8(3).] of draft Development Plan.
(1)Subject to the provisions of section 21, a Planning Authority, or the said officer shall, not later than two years from the date of notice published under section 23, [prepare a draft Development plan and publish a notice in the Official Gazette and in such other manner as may be determined by it stating that the Development plan has been prepared. The notice shall state the name of the place where a copy thereof shall be available for inspection by the public and that copies thereof or extracts therefrom certified to be correct shall be available for sale to the public at a reasonable price, and inviting] [This portion was substituted for the words beginning with 'prepare and publish' and ending with the words 'inviting' by Maharashtra 6 of 1976, Section 8(1)(a).] objections and suggestions within a period of [Thirty days] [These words were substituted for the words 'sixty days' by Maharashtra 10 of 2011, Section 5(1), (w.e.f. 5-4-2011).] from the date of notice in the Official Gazette:[Provided that, in case of a Municipal Corporation having population of ten lakhs or more, as per the latest census, the period for inviting objections and suggestions shall be sixty days from the date of notice in the Official Gazette.] [These proviso inserted by Maharashtra 5 of 2014, Section 5(1), (w.e.f. 4-10-2013).][Provided further that] [These words were substituted for the words 'Provided that' by Maharashtra 5 of 2014, Section 5(2), (w.e.f. 4-10-2013).], the State Government may, on an application of the Planning Authority, by an order in writing, and for reasons to be recorded from time to time, extend the period for preparation [and publication of notice] [These words were substituted for the words 'and publication', by Maharashtra 6 of 1976, Section 8(1)(b).] of the draft Development Plan.[Provided also that, the period so extended shall not in any case, exceed-(i)twelve months, in the aggregate, in case of a Municipal Corporation having a population of ten lakhs or more, as per the latest census figures, and(ii)six months, in the aggregate, in any other case.](2)[The notice shall also state that copies of the following particulars in relation to the Draft Development plan are also available for inspection by the public and copies thereof, or extracts therefrom certified to be correct, are also available for sale to the public at a reasonable price at the place so named, namely :-] [This portion was substituted for the words The following particulars shall be published along with the draft Development Plan, namely by Maharashtra 6 of 1976, Section 8(2).](i)a report on the existing-land-use map and the surveys carried out for the purpose of preparation of the draft plan;(ii)maps, charts and a report explaining the provisions of the draft Development plan;[(ii-a) map showing the planning units or sectors unalterable till the Development Plan is revised;] [Clause (ii-a) was inserted by Maharashtra 39 of 1994, Section 6.](iii)regulations for enforcing the provisions of the draft Development plan and explaining the manner in which the permission for developing any land may be obtained from the Planning Authority or the said officer, as the case may be;(iv)a report of the stages of development by which it is proposed to meet any obligations imposed on the Planning Authority by the draft Development plan;(v)an approximate estimate of the cost involved in acquisition of lands required by the Planning Authority for the public purposes, and also cost of works, as may be necessary.
