Section 148 in The Maharashtra Regional and Town Planning Act, 1966
148. Registration of documents, plan or map in connection with final plan or scheme not required.
(1)Nothing in the Indian Registration Act. 1908, shall be deemed to require, the registration of any document, plan or map prepared, made or sanctioned in connection with a final Regional plan or final Development Plan or final town planning scheme which has come into force.(2)All such documents, plans and maps shall, for the purposes of sections 48 and 49 of the Indian Registration Act, 1908, be deemed to have been and to be registered in accordance with the provisions of that Act:Provided that, documents, plans and maps relating to the sanctioned plan or scheme shall be accessible to the public in, the manner prescribed.
