Section 37(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Where a modification of any part of or any proposal made in a final Development Plan is of such a nature that it will not change the character of such Development Plan, the Planning Authority may, or when so directed by the State Government [shall, within ninety days from the date of such direction, publish a notice] [These words were substituted for the words 'shall, within sixty days from the date of such direction, publish a notice' by Maharashtra 16 of 2007, Section 2.] in the Official Gazette [and in such other manner as may be determined by it] [These words were inserted by Maharashtra 6 of 1976, Section 16.] inviting objections and suggestions from any person with respect to the proposed modification not later than one month from the date of such notice; and shall also serve notice on all persons affected by the proposed modification and after giving a hearing to any such persons, submit the proposed modification (with amendments, if any), to the State Government for sanction.
