Section 87 in The Maharashtra Regional and Town Planning Act, 1966
87. Withdrawal of scheme.
(1)If at any time before the final scheme is forwarded by the Arbitrator to the State Government, a representation is made to the Arbitrator by the Planning Authority and a majority of the owners in the area that the scheme should be withdrawn, the Arbitrator shall, after inviting from all persons interested in the scheme objections to such representation forward such representation together with the objections, if any, to the State Government.(2)After making such inquiry as it may think fit, the State Government may, by notification in the Official Gazette, direct that the scheme shall be withdrawn; and upon such withdrawal no further proceedings shall be taken in regard to such scheme.
