Section 2(31A) in The Maharashtra Regional and Town Planning Act, 1966
(31A)[ "undeveloped area" means an area within the jurisdiction of one or more local authorities (not being an area within the jurisdiction of a cantonment board constituted under the Cantonment Act, 1924) which is in the minion of the State Government in a neglected condition, or which is being developed or is in imminent likelihood of being developed in an uncontrolled or haphazard manner, and requires, in the public interest to be developed in a proper and orderly manner;] [Clause (31A) was Inserted by Maharashtra 30 of 1972, Section 2(2).]
