Section 20 in The Maharashtra Regional and Town Planning Act, 1966
20. [Revision or modification] [These words were substituted for the words 'Revisions' by Maharashtra 6 of 1976, Section 6(c).] of Regional Plan.
(1)If the State Government at any time after a Regional plan has come into operation, but not earlier than ten years therefrom is of the opinion that revision of such Regional plan is necessary and there is no Regional Board for the Region to which plan relates, to undertake such revision, the State Government may constitute a Regional Planning Board under section 4, or Regional Board may, with the previous approval of the State Government, also revise the Regional plan; and thereupon, the foregoing provisions of this Chapter shall, so far as they can be made applicable apply to the revision of the Regional plan as those provisions apply in relation to the preparation, [publication of notice] [These words were substituted for the words 'publication' by Maharashtra 6 of 1976, Section 6(a).] and approval of a Regional plan.(2)[ Notwithstanding anything contained in sub-section (1), the State Government may, at any time after a Regional Plan has come into operation, make any modification in such plan in the manner hereinafter provided if in its opinion such modification is necessary for the balanced development of the Region for which such plan has been prepared and approved.(3)For the purpose of modifying a Regional Plan under sub-section (2) the State Government shall publish a notice in the Official Gazette announcing its intention to make the modification specified in the notice and invite objections or suggestions from any person with respect to such modification in writing with reasons therefor within such period as may be specified in the notice. The notice shall also be published in at least one newspaper having trade wide circulation in the Region and in such other manner as the State Government may think fit in the circumstances of each case.(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).]
