Section 133(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The State Government shall prepare for every year a report of the activities including the accounts of every Regional Planning Board [Special Planning Authority] [These words were substituted for the words 'Planning Authority' by Maharashtra 11 of 1973, Section 9.] or Development authority during that year. The State Government shall cause a copy of the resort to be laid before the State Legislature.
