Section 33(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Any time after [the publication of notice regarding preparation] [These words were substituted for the words 'the publication' by Maharashtra 6 of 1976, Section 14.] of draft Development plan under section 26, a Planning Authority may prepare plan or plans showing proposals for the development of an area or areas which in the opinion of the Planning Authority should be developed or re-developed as a whole (hereinafter referred to as "the area or areas of Comprehensive development"); and in particular such plans shall provide for-(a)detailed development of specific areas for urban renewal, housing, shopping centres, industrial areas, civic centres, educational and cultural institutions;(b)control of architectural features, elevation and frontage of buildings and structures;(c)dealing satisfactorily with areas of bad layout, obsolete development and slum areas and re-location of population;(d)open spaces, gardens, playgrounds and recreation areas.
