Section 60 in The Maharashtra Regional and Town Planning Act, 1966
60. Power of Planning Authority to resolve on declaration of intention to make Scheme.
(1)A Planning Authority may by resolution declare its intention to make a town planning scheme in respect of any part of the area within its jurisdiction.(2)Not later than thirty days from the date of such declaration of intention to make a scheme (hereafter referred to as the declaration), the Planning Authority shall publish the declaration in the Official Gazette, and in such other manner as may be prescribed and despatch a copy thereof (together with a copy of the plan showing the area to be included in the scheme) to the State Government and also to the Director of Town Planning.(3)A copy of the plan shall be open to the inspection of the public at all reasonable hours at the head office of the Planning Authority.
