Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Regional And Town Planning (Amendment) Act, 2015 32 OF 2015 [21 August 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 124F of Mah. XXXVII of 1966 3. Repeal of Mah. Ord. VI of 2015 and saving Maharashtra Regional And Town Planning (Amendment) Act, 2015 32 OF 2015 [21 August 2015] An Act further to amend the Maharashtra Regional and Town Planning Act, 1966. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Regional and Town Planning Act, 1966, for the purposes hereinafter appearing ; and, therefore, promulgated the Maharashtra Regional and Town Planning (Amendment) Ordinance 2015, on the 28th April 2015; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixty-sixth 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, 2015. (2) It shall be deemed to have come into force on the 28th April 2015. 2. Amendment of section 124F of Mah. XXXVII of 1966 :- I n section 124F of the Maharashtra Regional and Town Planning Act, 1966 (hereinafter referred to as "the principal Act"), in sub- section (2), for the words " on the development of any land or building by any educational institution, medical institution or charitable institution " the words "on the development of any land or building which is proposed for warehouse or godown or by any educational institution, medical institution or charitable institution " shall be substituted. 3. Repeal of Mah. Ord. VI of 2015 and saving :- (1) The Maharashtra Regional and Town Planning (Amendment) Ordinance, 2015 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification issued) under the corresponding provisions of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.