Section 59 in The Maharashtra Regional and Town Planning Act, 1966
59. Preparation and contents of town planning scheme.
- [(1)] [Section 59 was renumbered as sub-section (1) by Maharashtra 6 of 1976, Section 21.] Subject to the provisions of this Act or any other law for the time being in force-(a)a Planning Authority may for the purpose of implementing the proposals in the final Development Plan, prepare one or more town planning schemes for the area within its jurisdiction, or any part thereof;(b)a town planning scheme may make provision for any of the following matters, that is to say-(i)any of the matters specified in section 22;(ii)the laying out or re-laying out of land, either vacant or already built upon, including areas of Comprehensive development;(iii)the suspension, as far as may be necessary for the proper carrying out of the scheme, of any rule, by-law, regulation, notification or order made or issued under any law for the time being in force which the Legislature of the State is competent to make;(iv)such other matter not inconsistent with the object of this Act, as may be directed by the State Government.(2)[ In making provisions in a draft town planning scheme for any of the matters referred to in clause (b) of sub-section (1), it shall be lawful for a Planning Authority with the approval of the Director of Town Planning and subject to the provisions of section 68 to provide for suitable amendment of the Development Plan.] [Sub-section (2) was inserted by Maharashtra 6 of 1976, Section 21.]
