Section 69(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)On or after the date on which a declaration of intention to make a scheme published in the Official Gazette :-(a)no person shall within the area included in the scheme, institute or change the use of any land or building or parry out any development unless such person has applied for and obtained the necessary permission which shall he contained in a commencement certificate granted by the Planning Authority in the prescribed form;(b)the Planning Authority on receipt of such application shall at once furnish the applicant with a written acknowledgement of its receipt, and(i)in the case of a Planning Authority other than a municipal corporation after inquiry and where an Arbitrator has been appointed in respect of a draft scheme after obtaining his approval; or(ii)in the case of a municipal corporation, after inquiry;may either grant or refuse such certificate, or grant it subject to such conditions as the Planning Authority may, with the previous approval of the State Government, thinks fit to impose.
