Section 4(2) in Maharashtra Housing (Regulation And Development) Act, 2012
(2)The promoter shall enclose following documents alongwith the application under sub-section (1), namely :-(a)chartered engineer's or chartered architect's authenticated copy of the proposed development of each phase of the project;(b)proof of submission of plan for approval of local authority. Approval and sanction from the local authority, as and when available, obtained in accordance with the building regulations and other laws as are applicable, for the project being offered for sale or marketed and such approval and sanction shall be submitted or uploaded on website within seventy-two hours of obtaining the same from the local authority.
