Section 31(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)The State Government shall before according sanction to the draft Development plan take into consideration such objections and suggestions and the report of the officer.[Provided that, the time-limits as provided in sub-sections (1) and (2) shall not apply for according sanction to the modifications published under sub-section (1.):Provided further that, the Government shall take final decision regarding such modifications within one year from the date of receipt of the report from the officer appointed under sub-section (2).] [This provisos inserted by Maharashtra Maharashtra 5 of 2014, Section 8(c), (w.e.f. 4-10-2013).]
