Section 86 in The Maharashtra Regional and Town Planning Act, 1966
86. Sanction by State Government to final Scheme.
(1)The State Government may, within a period of four months from the date of receipt of the final scheme under section 82 from the Arbitrator or within such further period as the State Government may extend, by notification in the Official Gazette, sanction the scheme or refuse to give such sanction provided that in sanctioning the scheme the State Government may make such modifications as may in its opinion be necessary, for the purposes of correcting an error, irregularity or informality.(2)If the State Government sanctions such scheme, it shall state in the notification-(a)the place at which the final scheme is kept open to inspection by the public [and also state therein that copies of the scheme or extracts therefrom certified to be correct shall, on application, be available for sale to the public at a reasonable price] [These words were added by Maharashtra 6 of 1976, Section 27.];(b)a date (which shall not be earlier than one month after the date of the publication of the notification) on which all the liabilities created by the scheme shall take effect and the final scheme shall come into force:Provided that,'the State Government may, from time to time, postpone such date, by notification in the Official Gazette, by such period, not exceeding three months at a time as it thinks fit.(3)On and after the date fixed in such notification, a town planning scheme shall have effect as if it were enacted in this Act.
