Section 50(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)The Appropriate Authority [(other than the planning Authority)] [The brackets and words were inserted by Maharashtra 39 of 1994, Section 12.], if it is satisfied that the land is not or no longer required for the public purpose for which it is designated or reserved or allocated in the interim or the draft, Development plan or plan for the area of Comprehensive development or the final Development plan, may request-(a)the Planning Authority to sanction the deletion of such designation or reservation or allocation from the interim or the draft Development plan or plan for the area of Comprehensive development, or(b)the State Government to sanction the deletion of such designation or reservation or allocation from the final Development plan.
