Section 72(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)The Arbitrator shall decide all matters referred to in sub-section (3) within a period of twelve months from the date of his appointment, and in the case of an Arbitrator appointed under the Bombay Town Planning Act, 1915 or a Town Planning Officer appointed under the Bombay Town Planning Act, 1954 (whose appointment is continued under section 165), within a period of twelve months from the date of commencement of this Act:Provided that, the State Government may, if it thinks fit, whether the said period has expired or not, and whether all the matters referred to in sub-section (3) have been decided or not, extend from time to time by a notification in the Official Gazette, the period for deciding all the matters referred to in that sub-section (3) or any extended period therefor.
