Section 37(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The State Government may, [make such inquiry as it may consider necessary] [These words were substituted for the words 'after making such inquiry as it may consider necessary after bearing the persons served with the notice' by Maharashtra 21 of 1997, Section 2.] and after consulting the Director of Town Planning by notification in the Official Gazette, sanction the modification [* * *] [The words 'submitted to it' were deleted by Maharashtra 14 of 1971, Section 3(3).] with or without such changes, and subject to such conditions as it may deem fit, or refuse to accord sanction. If a modification is sanctioned, the final Development plans shall be deemed to have been modified accordingly.
