Section 26(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)[The notice shall also state that copies of the following particulars in relation to the Draft Development plan are also available for inspection by the public and copies thereof, or extracts therefrom certified to be correct, are also available for sale to the public at a reasonable price at the place so named, namely :-] [This portion was substituted for the words The following particulars shall be published along with the draft Development Plan, namely by Maharashtra 6 of 1976, Section 8(2).](i)a report on the existing-land-use map and the surveys carried out for the purpose of preparation of the draft plan;(ii)maps, charts and a report explaining the provisions of the draft Development plan;[(ii-a) map showing the planning units or sectors unalterable till the Development Plan is revised;] [Clause (ii-a) was inserted by Maharashtra 39 of 1994, Section 6.](iii)regulations for enforcing the provisions of the draft Development plan and explaining the manner in which the permission for developing any land may be obtained from the Planning Authority or the said officer, as the case may be;(iv)a report of the stages of development by which it is proposed to meet any obligations imposed on the Planning Authority by the draft Development plan;(v)an approximate estimate of the cost involved in acquisition of lands required by the Planning Authority for the public purposes, and also cost of works, as may be necessary.
