Section 38 in The Maharashtra Regional and Town Planning Act, 1966
38. Revision of Development Plan.
- At least once in [twenty years] [These words were substituted for the words 'ten years' by Maharashtra 39 of 1994, Section 10.] from the date on which a Development plan has come into operation, and where a Development plan is sanctioned in parts, then at least once in [twenty years] [These words were substituted for the words 'ten years' by Maharashtra 39 of 1994, Section 10.] from the date on which the last part has come into operation, a Planning Authority may [and shall at any time when so directed by the State Government] [These words were inserted by Maharashtra 6 of 1976 Section 17(i).], revise the Development Plan [(either wholly, or the parts separately)] [These brackets and words were substituted for the brackets and words '(including all parts, if sanctioned separately)' by Maharashtra 6 of 1976, Section 17(2).] after carrying out, if necessary, a fresh survey and preparing an existing land-use map of the area within its jurisdiction, and the provisions of sections [* * *] [The figure '21' was deleted, by Maharashtra 6 of 1976, Section 17(3).] 22, 23, 24, 25, 26, 27, 28, [*] [The figure '29' was deleted by Maharashtra 10 of 2011, Section 12, (w.e.f. 5-4-2011).], 30 and 31 shall, so far as they can be made applicable, apply in respect of such revision of the Development plan.
