Section 42C(2) in Maharashtra Land Revenue Code, 1966
(2)Where a land is situated in an area for which draft Regional plan or draft Development plan has been prepared and necessary notice regarding such draft Regional plan or draft Development plan has been duly published in the Official Gazette or such Regional plan or, as the case may be, the Development Plan has been approved and published in the Official Gazette, the permission to build a farm building, given by the Collector under section 18 of the Maharashtra Regional and Town Planning Act, 1966 or by the Planning Authority under the provisions of the aforesaid Act, shall be deemed to be the permission envisaged under section 41 for such farm building.]
