Section 30(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)The Planning Authority or as the case may be, the said Officer shall submit the draft Development Plan [along with the list of modifications or changes made in the draft Development plan under sub-section (4) of section 28 to the State Government for sanction within a period of six months] [This portion was substituted for the words 'to the State Government for sanction within a period of twelve months' by Maharashtra 10 of 2011, Section 8(1), (w.e.f. 5-4-2011).] [from the date of publication of the notice in the Official Gazette, regarding its preparation] [These words were substituted for the words 'from the date of its application', by Maharashtra 6 of 1976, Section 11(a).] under section 26:[Provided that, the State Government may, on an application by a Planning Authority or the said Officer by an order in writing, and for adequate reasons which should be recorded, extend from time to time, the said period by such further period as may be specified in the order but not in any case exceeding,-(i)twelve months, in case of a Municipal Corporation having a population of ten lakhs or more, as per the latest census figures, and(ii)six months, in any other case, as may be specified in such order].
