Section 67 in The Maharashtra Regional and Town Planning Act, 1966
67. Objections to draft scheme to be considered.
- If within thirty days from the date of the [publication of notice regarding the preparation of the draft scheme] [These words were substituted for the words 'publication of a draft scheme' by Maharashtra 6 of 1976, Section 24.], any person affected thereby communicates in writing any objection relating to such scheme, the Planning Authority, or the officer appointed under sub-section (2) of section 61 or section 63 shall consider such objection and may, at any time before submitting the draft scheme to the State Government as hereinafter provided, modify such scheme as it or he thinks fit.
