Section 86(2) in The Maharashtra Regional and Town Planning Act, 1966
(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.
