Section 21(4A) in The Maharashtra Regional and Town Planning Act, 1966
(4A)[ If at any stage of preparation of the draft Development plan, the time fixed under sections [* * *] [Section (4A) was inserted by Maharashtra 10 of 2011, Section 2(3), (w.e.f. 5-4-2011).], 25, 26, [* * *] [These figures deleted by Maharashtra 5 of 2014, Section 3(c)(1), (w.e.f. 4-10-2013).] and 30 for doing anything specified in the said sections lapses, the Planning Authority shall be deemed to have failed to perform its duty imposed upon it by or under the provisions of this Act and any work remaining to be done upto the stage of submission of the draft Development plan under section 30 shall be completed by [the concerned Divisional Joint Director or Deputy Director of Town Planning and Valuation Department or an officer nominated by him not below the rank of an Assistant Director of Town Planning, as the case may be.] [These words were substituted for the words 'the concerned Divisional Deputy Director of Town Planning or an officer nominated oy nim who is not below the rank of Assistant Director of Town Planning' by Maharashtra 5 of 2014, Section 3(c)(2), (w.e.f. 4-10-2013).] The said officer shall exercise all the powers and perform all the duties of a Planning Authority which may be necessary for the purpose of preparing a Development plan and submitting it to the State Government for sanction and may, notwithstanding anything contained in any other law relating to the funds of the Planning Authority, recover the cost thereof from such funds:][Provided that, the said Officer shall exercise all the powers and perform all the duties of the Planning Authority within such period as may be specified by an order by the Director of Town Planning, having regard to the stage of preparation of Development plan:Provided further that, the period specified under the first proviso shall not exceed the original period stipulated under the relevant section.] [These provisos were added by Maharashtra 5 of 2014, Section 3(c)(3), (w.e.f. 4-10-2013).]
