Section 63 in The Maharashtra Regional and Town Planning Act, 1966
63. Power of State Government to require Planning Authority to make scheme.
(1)Notwithstanding anything contained in this Act, the State Government may, in respect of any Planning Authority after making such inquiry as it deems necessary, direct that Authority to make [* * *] [The words 'and publish in the prescribed manner' were deleted by Maharashtra 6 of 1976, Section 23(a).] and submit for its sanction, a draft scheme in respect of any land in regard to which a town planning scheme may be made [after a notice regarding its making has been duly published in the prescribed manner] [These words were added by Maharashtra 6 of 1976.].(2)If the Planning Authority fails to make the declaration of intention to make a scheme within three months from the date of direction made under sub-section (1) the State Government may be notification in the Official Gazette, appoint an officer to make [* * *] [The words 'and publish' were deleted by Maharashtra 6 of 1976, Section 23(b).] and submit the draft scheme for the land to the State Government [after a notice regarding its making has been duly published as aforesaid] [These words were added by Maharashtra 6 of 1976, Section 23(b).] and thereupon the provisions of sections 60, 61 and 62 shall, as far as may be applicable, apply to the making of such a scheme.
