Section 21(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)[If the declaration of intention to prepare Development plan under section 23 is not made or if the draft Development plan is not submitted] [These words were substituted for the words 'If the draft Development plan is not submitted' by Maharashtra 5 of 2014, Section 3(b)(1), (w.e.f. 4-10-2013).] to the State Government as aforesaid for sanction by any Planning Authority within the period specified or within the extended period, [the concerned Divisional Joint Director or Deputy Director of Town Planning and Valuation Department or an officer not below the rank of an Assistant Director of Town Planning nominated by him, as the case may be, may after declaring the intention, carry out necessary survey of the area and prepare an existingÂland-use map in consultation with the Director of Town Planning and] [These words were substituted for the words the concerned Divisional Deputy Director of Town Planning or an officer nominated by him who is not below the rank of Assistant Director of Town Planning may after carrying out the necessary survey of the area and preparing an existing land-use map in consultation with the Director of Town Planning' by Maharashtra 5 of 2014, Section 3(b)(2), (w.e.f. 4-10-2013).] [prepare such Development plan and publish a notice in the Official Gazette and in such other manner as may be prescribed stating that such plan has been prepared and submit it to the State Government for sanction,] [These words were substituted for the words 'prepare and publish in the prescribed manner, such Development plan', by Maharashtra 6 of 1976, Section 7(c)(i).] and may recover the cost thereof from the funds of the Planning Authority, notwithstanding anything contained in any law relating to the said fund. Such officer shall exercise all the powers and perform all the functions of a Planning Authority which may be necessary for the purpose of preparing [a Development plan and publishing a notice as aforesaid and submitting it to the State Government for sanction] [These words were substituted for the words and publishing a Development plan' by Maharashtra 6 of 1976, Section 7(c)(ii).].
