Section 58(3A) in The Maharashtra Regional and Town Planning Act, 1966
(3A)[ The development proposal approved by the State Government under sub-section (3) shall remain in force for a period of one year from the date of grant of such approval, and thereafter it shall lapse:Provided that the officer-in-charge of the development may apply under intimation to the Planning Authority, to the State Government for extension of such period and thereupon the State Government may extend such period from year to year; but such extended period shall in no case exceed three years:Provided further that, such lapse shall not bar any subsequent application by the officer-in-charge of the development, for fresh approval to the development under the preceding sub-sections.] [Sub-section (3A) was inserted by Maharashtra 39 of 1994, Section 14(a).]
