3 OF 2024 [15th March 2024] AN
ORDINANCE further to amend the Maharashtra Regional and Town Planning Act,
1966. WHEREAS
both Houses of the State Legislature are not in session; AND
WHEREAS the Governor of Maharashtra is satisfied that circumstances exist which
render it necessary for him to take immediate action further to amend the
Maharashtra Regional and Town Planning Act, 1966, for the purposes hereinafter
appearing ; NOW,
THEREFORE, in exercise of the powers conferred by clause (1) of article 213 of
the Constitution of India, the Governor of Maharashtra is hereby pleased to
promulgate the following Ordinance, namely :- (1)
This Ordinance may
be called the Maharashtra Regional and Town Planning (Amendment) Ordinance,
2024. (2)
It shall come into
force at once. In
section 30 of the Maharashtra Regional and Town Planning Act, 1966 (hereinafter
referred to as "the principal Act"), in sub-section (1), for the
words "six months" the words "twelve months" shall be
substituted and shall be deemed to have been substituted with effect from the
23rd March 2020. In
section 31 of the principal Act, in sub-section (1),- (i)
for the words
"six months" the words "twelve months" shall be substituted
and shall be deemed to have been substituted with effect from the 23rd March
2020; (ii)
for the first
proviso, the following proviso shall be substituted, namely :- "Provided
that, the State Government may, if it thinks fit, whether the said period has
expired or not, extend from time to time, by notification in the Official
Gazette, the period for sanctioning the draft Development plan or refusing to
accord sanction thereto, by such further period as may be specified in the
notification :"; (iii)
third and fourth
provisos shall be deleted.Maharashtra
Regional And Town Planning (Amendment) Ordinance, 2024