Section 17 in The Maharashtra Regional and Town Planning Act, 1966
17. Publication of Regional Plan and date of its operation.
- Immediately after a Regional plan is approved by the State Government, the State Government shall publish, in such manner as may be prescribed by rules as is calculated to bring to the notice of all persons concerned; and in particular, to all persons affected by the Regional plan, a notice stating that the Regional plan has been approved, and naming a place where a copy of the Regional plan may be inspected at all reasonable hours [and stating also that copies thereof or any extract therefrom certified to be correct shall be available for sale to the public at a reasonable price,] [These words were inserted by Maharashtra 6 of 1976, Section 4.] and shall specify therein a date (not being earlier than sixty days from the date of publication of the said notice) on which the Regional plan shall come into operation and the plan which has come into operation shall be called the "final Regional plan".
