Section 32(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Pending the preparation of a draft Development Plan, a Planning Authority may, where it considers it expedient and shall, when so directed by the State Government, prepare [* *] [The words 'and publish' were deleted by Maharashtra 6 of 1976, Section 13(a)(i).] an interim Development plan for the entire area within the jurisdiction of the Planning Authority, or for any part thereof [and publish a notice in the Official Gazette and in such other manner as may be prescribed regarding its preparation] [These words were inserted by Maharashtra 6 of 1976, Section 13(a)(ii).]; and thereupon, the provisions of sections 25, 26, 27, 28, [*] [The figure '29' was deleted by Maharashtra 10 of 2011, Section 10, (w.e.f. 5-4-2011)], 30 and 31 shall, so far as may be, but subject to the provisions of this section, apply in relation to such interim Development plan as they apply in relation to the preparation [and publication of notice] [These words were substituted for the words 'and publication', by Maharashtra 6 of 1976, Section 13(a)(iii).] of a Development Plan.
