Section 21(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)As soon as may be after the commencement of this Act, but not later than three years after such commencement, and subject, however, to the provisions of this Act, every Planning Authority shall carry out a survey, prepare an existing land-use map and prepare [* * *] [The words 'and publish' were deleted by Maharashtra 6 of 1976, Section 7(a)(i).] a draft Development plan for the area within its jurisdiction, in accordance with the provisions of a Regional plan, where there is such a plan [publish a notice in the Official Gazette and in such other manner as may be prescribed stating that the draft Development plan has been prepared] [These words were inserted by Maharashtra. 6 of 1976, Section 7(a)(ii).] and submit the plan to the State Government for sanction. The Planning Authority shall also -submit a quarterly Report to the State Government about the progress made in carrying out the survey and prepare the plan.
