Section 92 in The Maharashtra Regional and Town Planning Act, 1966
92. Power to vary town planning scheme.
- Notwithstanding anything contained in section 86, a town planning scheme may at anytime be varied by a subsequent scheme made, [published by means of notice] [These words were substituted for the words 'published' by Maharashtra 6 of 1976, Section 29.] time and sanctioned in accordance with this Act:Provided that, when a scheme is so varied, the provisions of this Chapter shall so far as may be applicable, apply to such variation and making of subsequent scheme and the date of the declaration of intention, of the Planning Authority to vary the scheme shall, for the purposes of sections 69, 70, 97, 98 and 100, be deemed to be the date of declaration of intention to make a, scheme referred to in those sections.
