Section 53(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Where development of and has been carried out as indicated in sub-section (1) of section 52, the Planning Authority may, subject to the provisions of this section, [* * * *] [The words 'within seven years of such development' were deleted by Maharashtra 39 of 1994, Section 13.] serve on the owner a notice requiring him, within such period, being not less than one month, as may be specified, therein after the service of the notice, to take such steps as may be, specified in the notice.(a)in cases specified in clause (a) or (c) of sub-section (1) of section 52, to restore the land to its condition existing before the said development took place,(b)in cases specified in clause (b) or (d) of sub-section (1) of section 52, to secure compliance with the conditions or with the permission as modified:Provided that, where the notice requires the discontinuance of any use of land, the Planning Authority shall serve a notice on the occupier also.
