Section 155 in The Maharashtra Regional and Town Planning Act, 1966
155. Returns and information.
(1)Every Regional Board, Planning Authority and Development Authority shall furnish to the State Government such reports, returns and other information as the State Government may from time to time require.(2)Every local authority shall furnish to a Regional Board, Planning Authority or Development Authority (within the limits which that local authority is functioning) such report, returns and other information as the Board or Authority may require.
