Section 87(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)If at any time before the final scheme is forwarded by the Arbitrator to the State Government, a representation is made to the Arbitrator by the Planning Authority and a majority of the owners in the area that the scheme should be withdrawn, the Arbitrator shall, after inviting from all persons interested in the scheme objections to such representation forward such representation together with the objections, if any, to the State Government.
