Section 37(1A) in The Maharashtra Regional and Town Planning Act, 1966
(1A)[ If the Planning Authority fails to issue the notice as directed by the State Government, the State Government shall issue the notice, and thereupon, the provisions of sub-section (1) shall apply as they apply in relation to a notice to be published by a Planning Authority.] [Sub-section (1A) was inserted by Maharashtra 14 of 1971, Section 3(2).]
