Section 20(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)If the State Government at any time after a Regional plan has come into operation, but not earlier than ten years therefrom is of the opinion that revision of such Regional plan is necessary and there is no Regional Board for the Region to which plan relates, to undertake such revision, the State Government may constitute a Regional Planning Board under section 4, or Regional Board may, with the previous approval of the State Government, also revise the Regional plan; and thereupon, the foregoing provisions of this Chapter shall, so far as they can be made applicable apply to the revision of the Regional plan as those provisions apply in relation to the preparation, [publication of notice] [These words were substituted for the words 'publication' by Maharashtra 6 of 1976, Section 6(a).] and approval of a Regional plan.
