Section 46 in The Maharashtra Regional and Town Planning Act, 1966
46. Provisions of Development Plan to be considered before granting permission.
- The Planning Authority in considering application for permission shall have due regard to the provisions of any draft or final plan [or proposal,] [These words were inserted by Maharashtra 30 of 1972, Section 7.] [published by means of notice] [These words were substituted for the words 'publish' by Maharashtra 6 of 1976, Section 18.] [submitted] [These words were inserted by Maharashtra 30 of 1972, Section 7.] or sanctioned under this Act.
