Section 44(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)[ Without prejudice to the provisions of sub-section (1) or any other provisions of this Act, any person intending to execute a Special Township Project on any land, may make an application to the State Government, and on receipt of such application the State Government may, after making such inquiry as it may deem fit in that behalf, grant such permission and declare such project to be a Special Township Project by notification in the Official Gazette or, reject the application.] [Section 44 renumbered as sub-section (1) thereof and after sub-section so numbered sub-section (2) added by the Maharashtra 22 of 2005, Section 4, (w.e.f. 20-6-2005).]
