Section 61(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Not later than twelve months from the date of the declaration, subject however, to sub-section (3), the Planning Authority shall, in consultation with the Director of Town Planning make a draft scheme for the area in respect of which the declaration was made, [and published a notice in the Official Gazette, and in such other manner as may be prescribed stating that the draft scheme in respect of such area has been made. The notice shall state the name of the place where a copy thereof shall be available for inspection by the public and shall also state that copies thereof or any extract therefrom certified to be correct shall be available for sale to the public at a reasonable price.] [This portion was substituted for the portion beginning 'and publish' and ending with 'for sanction', by Maharashtra 6 of 1976, Section 22(1).]
