Section 26(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Subject to the provisions of section 21, a Planning Authority, or the said officer shall, not later than two years from the date of notice published under section 23, [prepare a draft Development plan and publish a notice in the Official Gazette and in such other manner as may be determined by it stating that the Development plan has been prepared. The notice shall state the name of the place where a copy thereof shall be available for inspection by the public and that copies thereof or extracts therefrom certified to be correct shall be available for sale to the public at a reasonable price, and inviting] [This portion was substituted for the words beginning with 'prepare and publish' and ending with the words 'inviting' by Maharashtra 6 of 1976, Section 8(1)(a).] objections and suggestions within a period of [Thirty days] [These words were substituted for the words 'sixty days' by Maharashtra 10 of 2011, Section 5(1), (w.e.f. 5-4-2011).] from the date of notice in the Official Gazette:[Provided that, in case of a Municipal Corporation having population of ten lakhs or more, as per the latest census, the period for inviting objections and suggestions shall be sixty days from the date of notice in the Official Gazette.] [These proviso inserted by Maharashtra 5 of 2014, Section 5(1), (w.e.f. 4-10-2013).][Provided further that] [These words were substituted for the words 'Provided that' by Maharashtra 5 of 2014, Section 5(2), (w.e.f. 4-10-2013).], the State Government may, on an application of the Planning Authority, by an order in writing, and for reasons to be recorded from time to time, extend the period for preparation [and publication of notice] [These words were substituted for the words 'and publication', by Maharashtra 6 of 1976, Section 8(1)(b).] of the draft Development Plan.[Provided also that, the period so extended shall not in any case, exceed-(i)twelve months, in the aggregate, in case of a Municipal Corporation having a population of ten lakhs or more, as per the latest census figures, and(ii)six months, in the aggregate, in any other case.]
