Section 40(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)[The] [This word was substituted for the words 'On the reconstitution of the Special Planning Authority the' by Maharashtra 10 of 1994, Section 4(b).] provisions of Chapter VI of this Act shall, subject to the provisions of this section and section 41, apply mutatis mutandis to the Special Planning Authority as they apply in relation to a Development Authority, as if the notified area were a new town, subject to the following modification, namely: -(a)in Section 113-(i)in sub-section (6), after the words "Regional Board" the words and figure "with the modification that section 8 shall not apply in relation to notified area" shall be added;(ii)to sub-section (8), the following proviso shall be added, namely:Provided that, it shall not be necessary for a Special Planning Authority to make any development plan or town planning scheme for any notified area for the purpose of carrying out its objects under this Act. It may submit its proposals for the development of the land in the notified area (being land either vesting in it or land which has been acquired or is proposed to be acquired under section 116) as provided in section 115;(b)section 113A shall be omitted;(c)in section 114,-
