Section 42 in The Maharashtra Regional and Town Planning Act, 1966
42. Implementation of plans.
- On the coming into operation of any plan or plans referred to in this Chapter, it shall be the duty of every Planning Authority to take such steps as may be necessary to carry out the provisions of such plan or plans.[Chapter III-A] [Chapter III-A was inserted by Maharashtra 25 of 2009, Section 2, (w.e.f. 25th August, 2009).] Area Development Authority
