Section 91(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)If, on receiving such application or otherwise, the State Government is satisfied that the variation required is not substantial, the State Government shall, by notification in the Official Gazette, authorise or direct the Planning Authority to prepare [a draft of such variation and publish a notice in the Official Gazette, and in such other manner as may be prescribed stating that a draft variation has been prepared.] [These words were substituted for the words 'and publish a draft of such variation in the prescribed manner' by Maharashtra 6 of 1976, Section 28(a).]
