Section 63(2) in The Maharashtra Regional and Town Planning Act, 1966
(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.
