Section 148(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)All such documents, plans and maps shall, for the purposes of sections 48 and 49 of the Indian Registration Act, 1908, be deemed to have been and to be registered in accordance with the provisions of that Act:Provided that, documents, plans and maps relating to the sanctioned plan or scheme shall be accessible to the public in, the manner prescribed.
