Section 36 in The Maharashtra Regional and Town Planning Act, 1966
36. Development Plan prepared prior to this Act.
- If any Planning Authority has prepared a draft Development Plan for the area within its jurisdiction before the commencement of this Act, such Development Plan shall be deemed to be a draft Development Plan for that area for the purposes of this Act, and thereupon, the foregoing provisions of this Chapter in relation to the submission of draft Development Plan to the State Government for sanction shall mutatis mutandis apply.
