Section 31(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The State Government may appoint an officer of rank not below that of a [Group A Officer] [These words and figures were substituted for the words 'Class I officer' by Maharashtra 5 of 2014, Section 8(b)(i), (w.e.f. 4-10-2013).] and direct him to hear any such person in respect of such objections and suggestions and submit his report thereon to the State Government [within one year from the date of publication of notice under second proviso to sub-section (1)] [Inserted by Maharashtra Maharashtra 5 of 2014, Section 13(b)(ii), (w.e.f. 4-10-2013).].
