Section 44 in The Maharashtra Regional and Town Planning Act, 1966
44. Application for permission for development.
- [(1) Except as otherwise provided by rules made in this behalf, any person not being Central or State Government or local authority intending to carry out any development on any land shall make an application in writing to the Planning Authority for permission in such form and containing such particulars and accompanied by such documents, as may be prescribed:] [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).][Provided that, save as otherwise provided in any law, or any rules, regulations or by-laws made under any law for the time being in force, no such permission shall be necessary for demolition of an existing structure, erection or building or part thereof, in compliance of a statutory notice from a Planning Authority or a Housing and Area Development Board, the Bombay Repairs and Reconstruction Board or the Bombay Slum Improvement Board established under the Maharashtra Housing and Area Development Act, 1976.] [This proviso was added by Maharashtra 10 of 1994, Section 5.](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).]
