Section 37A in The Maharashtra Regional and Town Planning Act, 1966
37A. [ Power of State Government or Planning Authority to permit temporary change of user. [Section 37-A was inserted by Maharashtra Regional and Town Planning Act, 48 of 1997, Section 2 (w.e.f. 6-8-1997).]
- Notwithstanding anything contained in this Act or any other law for the time being in force, or in any judgement, order or direction of any Court, or any draft or final Development Plan, the State Government or the Planning Authority may in respect of any plot of land reserved, designated or allocated for the purpose of play ground in such draft or final Development Plan, which is in the possession of the State Government or the Planning Authority, by an order issued from time to time, permit any organisation, body of persons or association to use such play ground for functions organised on the occasions of independence Day, Republic Day, Maharashtra Day and similar National events, and the Jayanties or Punnyatithies of National Leaders, and religious functions, on terms and conditions specified by the State Government or the Planning Authority, as the case may be in such order, for a period not exceeding 12 days at a time and in any case not exceeding 30 days in the aggregate in a calender year; and such use shall not be deemed to be a change of user.] [Sub-section (1AA) was inserted by Maharashtra 7 of 2002, Section 2, (w.e.f. 9-10-2000).]
