Section 63(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Notwithstanding anything contained in this Act, the State Government may, in respect of any Planning Authority after making such inquiry as it deems necessary, direct that Authority to make [* * *] [The words 'and publish in the prescribed manner' were deleted by Maharashtra 6 of 1976, Section 23(a).] and submit for its sanction, a draft scheme in respect of any land in regard to which a town planning scheme may be made [after a notice regarding its making has been duly published in the prescribed manner] [These words were added by Maharashtra 6 of 1976.].
