Section 2(7) in The Maharashtra Regional and Town Planning Act, 1966
(7)"development" with its grammatical variation means the carrying out of buildings, engineering, mining or other operations in or over or under, land or the making of any material change, in any building or land or in the use of any building or land [or any material or structural change in any heritage building or its precinct] [These words were inserted by Maharashtra 39 of 1994, Section 2(a).] [and includes [demolition of any existing building structure or erection or part of such building, structure of erection; and] [These words were substituted for the words and includes layout and sub-division of any land' by Maharashtra 21 of 1971, Section 2(1).] [reclamation,] [This word was inserted by Maharashtra 31 of 1983, Section 2.] redevelopment and lay-out and sub-division of any land; and "to develop" shall be construed accordingly];
