Section 21(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Subject to the provisions of this Act, every Planning Authority constituted after the commencement of this Act shall, not later than three years from the date of its constitution, [deciare its intention to prepare a draft Development plan, prepare such plan and publish a notice of such preparation in the Official Gazette] [These words were substituted for the words 'prepare a Draft Development plan and publish a notice of such preparation in the Official Gazette' by Maharashtra S of 2014, Section 3(a), (w.e.f. 4-10-2013).] and in such other manner as may be prescribed] and [submit the draft Development plan] [These words were substituted for the words 'submit it', by Maharashtra 6 of 1976, Section 7(b)(ii).] to the State Government for sanction.
