Section 32(2) in The Maharashtra Regional and Town Planning Act, 1966
(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.
