Section 69(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)If a municipal corporation gives permission under clause (b) of subsection (1), it shall inform the Arbitrator accordingly, and shall send him a copy of the planProvided that, a municipal corporation shall not grant a commencement certificate for any purpose which is in conflict with the provisions of the draft -scheme, unless the corporation first obtains concurrence of the Arbitrator for the necessary change in the proposal of the draft scheme.
