Section 91(5) in The Maharashtra Regional and Town Planning Act, 1966
(5)Not later than one month of the date of the [publication of the notice regarding preparation of draft variation] [These words were substituted for the words 'publication of a draft variation', by Maharashtra 6 of 1976, Section 28(d).], any person affected there by may communicate in writing his objections to such variation to the State Government, and end a copy thereof to the Planning Authority.
