Section 18 in The Maharashtra Regional and Town Planning Act, 1966
18. Restriction on change of user of land or development thereof.
(1)No person shall on or [after the publication of the notice that the draft Regional Plan has been prepared or the draft Regional Plan has been approved] [These words were substituted for the words 'after the publication of a draft Regional plan' by Maharashtra 6 of 1976, Section 5.], institute or change the use of any land for any purpose other than agriculture, or carry out any development in respect of any land without the previous permission of the Municipal Corporation or Municipal Council, within whose area the land is situate, and elsewhere, of the Collector.(2)Notwithstanding anything contained in any law for the time being in force, the permission referred, to in sub-section (1) shall not be granted otherwise than in conformity with the provisions of the draft of final Regional plan.(3)[ Without prejudice to the provisions of sub-sections (1) and (2) or any other provisions of this Act, any person intending to execute a Special Township Project on any land, may make an application to the State Government, and on receipt of such application the State Government may, after making such inquiry as it may deem fit in that behalf, grant such permission and declare such project to be a Special Township Project by notification in the Official Gazette or, reject the application.] [Sub-section (3) added by the Maharashtra 22 of 2005, Section 3, (w.e.f. 20-6-2005).]
