Section 115 in The Maharashtra Regional and Town Planning Act, 1966
115. Planning and control of development in new towns.
- [Without prejudice to the provisions of sub-section (8) of section 113, the Development Authority] [This portion was deemed always to have been substituted for 'The Development Authority' by Maharashtra 30 of 1972, Section 10.] shall from time to time submit to the State Government in accordance with any directions that may be given by the State Government in that behalf, its proposals for the development of land within the area designated under this Act as the site of the new town, and the State Government, [after consultation with the Director of Town Planning] [These words were substituted for the words 'after consultation with the local authority within whose area the land is situated, and with any other local authority who appear to the State Government to be concerned' by Maharashtra 11 of 1973, Section 5.], may approve any such proposals either with or without modification.
