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State of Maharashtra - Section

Section 32 in The Maharashtra Regional and Town Planning Act, 1966

32. Interim Development Plan.

(1)Pending the preparation of a draft Development Plan, a Planning Authority may, where it considers it expedient and shall, when so directed by the State Government, prepare [* *] [The words 'and publish' were deleted by Maharashtra 6 of 1976, Section 13(a)(i).] an interim Development plan for the entire area within the jurisdiction of the Planning Authority, or for any part thereof [and publish a notice in the Official Gazette and in such other manner as may be prescribed regarding its preparation] [These words were inserted by Maharashtra 6 of 1976, Section 13(a)(ii).]; and thereupon, the provisions of sections 25, 26, 27, 28, [*] [The figure '29' was deleted by Maharashtra 10 of 2011, Section 10, (w.e.f. 5-4-2011)], 30 and 31 shall, so far as may be, but subject to the provisions of this section, apply in relation to such interim Development plan as they apply in relation to the preparation [and publication of notice] [These words were substituted for the words 'and publication', by Maharashtra 6 of 1976, Section 13(a)(iii).] of a Development Plan.
(2)The Planning Authority shall prepare [such plan and publish the notice referred to in sub-section (1)] [These words were substituted for the words 'and publish such plan', by Maharashtra 6 of 1976, Section 13(b).] not later than one year from the date of notice in the Official Gazette of its declaration of intention to prepare a draft Development plan or not later than such further period not exceeding twelve months as may be extended by the State Government.
(3)The interim Development plan, shall provide only for matters mentioned clauses (a), (b) and (c) of section 22, and if necessary, such other matters of that section as the Planning Authority may decide to include or as may be directed by the State Government.
(4)The interim Development Plan shall consist of such maps and such descriptive matter as the Planning Authority may consider necessary to explain and illustrate the proposals made in such plan.