Section 22A in The Maharashtra Regional and Town Planning Act, 1966
22A. [ Modifications of substantial nature. [Section 22A was substituted by Maharashtra 10 of 2011, Section 3, (w.e.f. 5-4-2011).]
- In section 31, the expression "of a substantial nature" used in relation to the modifications made by the State Government in the draft Development plan means,-(a)any modification to a reserved site resulting in reduction of its area by more than fifty per cent or reduction of such amenity in that sector by an area of more than ten per cent in the aggregate;(b)insertion of a new road or a new reservation or modification of a reserved site or a proposed road widening resulting in inclusion of any additional land not so affected previously;(c)change in the proposal of allocating the use of certain lands from one zone to any other zone provided by clause (a) of section 22, which results in increasing the area in that other zone by more than ten per cent in the same planning unit or sector in a draft Development plan;(d)alteration in the Floor Space Index beyond ten per cent of the Floor Space Index prescribed in the Development Control Regulations.](b)Procedure to be followed in preparing and sanctioning Development plans
