Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Regional And Town Planning (Amendment) Act, 2007 16 of 2007 [05 May 2007] CONTENTS 1. Short Title And Commencement 2. Amendment of section 37 of Mah. XXXVII of 1966 3. Amendment of section 48 of Mah. XXXVII of 1966 Maharashtra Regional And Town Planning (Amendment) Act, 2007 16 of 2007 [05 May 2007] PREAMBLE An Act further to amend the Maharashtra Regional and Town Planning Act, 1966. WHEREAS it is expedient further to amend the Maharashtra Regional and Town Planning Act, 1966 (Mah. XXXVII of 1966), for the purposes hereinafter appearing; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Regional and Town Planning (Amendment) Act, 2007. (2) It shall come into force on such date, as, the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of section 37 of Mah. XXXVII of 1966 :- In section 37 of the Maharashtra Regional and Town Planning Act, 1966 (Mah. XXXVII of 1966) (hereinafter referred to as "the principal Act"), in sub-section (1), for the words "shall, within sixty days of such direction, publish a notice" the words "shall, within ninety days from the date of such direction, publish a notice" shall be substituted. 3. Amendment of section 48 of Mah. XXXVII of 1966 :- I n section 48 of the principal Act, for the second proviso, the following proviso shall be substituted, namely:- "Provided further that, if the development is not completed upto plinth level or where there is no plinth, upto upper level of basement or stilt, as the case may be, within the period of one year or extended period, under the first proviso, it shall be necessary for the applicant to make application for fresh permission.".