Section 25 in The Maharashtra Regional and Town Planning Act, 1966
25. Provisions for survey and preparation of existing land-use map.
- After the declaration of intention of a Planning Authority or the said Officer to prepare a Development plan but not later than six months from the date of such declaration or not later than such further time as the State Government may from time to time extend, a Planning Authority or the said Officer shall carry out a survey of the lands within the jurisdiction of the Planning Authority and prepare an existing land-use map indicating the existing use of land therein.[Provided that, the period so extended shall not in any case exceed one year in the aggregate.] [These proviso was added by Maharashtra 5 of 2014, Section 4, (w.e.f. 4-10-2013).]
