Section 157A(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)Where a plan or scheme or any part thereof is produced for verification, such plan or scheme or part after the relevant entry or entries therein are duly verified (such verification being made in court, or as the case may be, in the presence of the Director of Town Planning or any officer duty nominated by him in that behalf) shall be resealed with the seal of the Director of Town Planning, and then deposited with him in the manner aforesaid.
