Section 20(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)After considering the objections and suggestions in respect of the draft modification under sub-section (2), the State Government may approve the modification of the Regional Plan with such amendments, if any, as it may think fit, and shall publish a notification in the Official Gazette, stating that the modification of the Regional Plan specified therein has been approved. The notice shall also state the place where a copy of modifications to the Regional Plan may be inspected at all reasonable hours, and shall specify therein a date on which the modification of the plan shall come into operation. ] [Sub-sections (2), (3) and (4) were substituted for sub-sections (2) and (3) by Maharashtra 6 of 1976, Section 6(b).]
