Section 31(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Subject to the provisions of this section, and not later than [six months] [These words were substituted for the words 'one year by Maharashtra 10 of 2011, Section 9(1)(a), (w.e.f. 5-4-2011).] from the date of receipt of such plan from the Planning Authority, or as the case may be, from the said Officer, [* * *] [The words 'or not later than such further period not exceeding twelve months as it may decide' were deleted by Maharashtra 6 of 1976, Section 12(a).] the State Government may, after consulting the Director of Town Planning by notification in the Official Gazette sanction the draft Development plan submitted to it for the whole area, or separately for any part thereof, either without modification, or subject to such modifications as it may consider proper or return the draft Development plan to the Planning Authority or as the case may be, the said Officer for modifying the plan as it may direct or refuse to accord sanction and direct the Planning Authority or the said Officer to prepare a fresh Development plan:[Provided that, the State Government may, if it thinks fit, whether the said period has expired or not, extend from time to time, by a notification in the Official Gazette, the period for sanctioning the draft Development plan or refusing to accord sanction thereto, by such further period not exceeding,-(i)twelve months, in case of a Municipal Corporation having a population of ten lakhs or more, as per the latest census figures, and(ii)six months, in any other case, as may be specified in such notification:][Provided further that, where the modifications proposed to be made by the State Government or submitted by the Planning Authority under section 34 and proposed to be approved by the State Government without any further change are of a substantial nature with respect to the draft Development plan published under section 26, the Government shall publish a notice in the Official Gazette and also in not less than two local newspapers inviting objections and suggestions from any person in respect of the proposed modifications within a period of one month, from the date of such notice.] [This proviso was substituted by Maharashtra 10 of 2011, Section 9(1)(c), (w.e.f. 5-4-2011).]
