Section 13 in The Maharashtra Regional and Town Planning Act, 1966
13. Survey of Region and preparation of Regional Plan.
- Subject to the provisions of this Act and the rules and regulations made thereunder, a Regional Board shall, with a view to securing planned development and use of land in a Region, carry out a survey thereof, prepare an existing-land-use map thereof and other maps as are necessary for the purpose of preparing the Regional plan, and shall within such period or periods as the State Government, may from time to time, determine in this behalf, prepare a report of the surveys, prepare the Regional plan and such other documents, maps and information as the Regional Board may deem fit for illustrating or explaining the provisions of the Regional plan.
