Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Regional And Town Planning (Second Amendment) Act, 2009 16 of 2009 [25 June 2009] CONTENTS 1. Short Title And Commencement 2. Amendment of section 127 of Mah. XXXVII of 1966 Maharashtra Regional And Town Planning (Second Amendment) Act, 2009 16 of 2009 [25 June 2009] PREAMBLE An Act further to amend the Maharashtra Regional and Town Planning Act, 1966. WHEREAS it is expedient further to amend the Maharashtra Regional Mah. and Town Planning Act, 1966 (Mah. XXXVII of 1966), for the purposes hereinafter appearing; it is hereby enacted in the Sixtieth 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 (Second Amendment) Act, 2009. (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 127 of Mah. XXXVII of 1966 :- Section 127 of the Maharashtra Regional and Town Planning Act, 1966 (Mah. XXXVII of 1966), shall be re-numbered as sub-section (I) thereof; and,-- (a) in sub-section (1) as so re-numbered, for the portion beginning with the words "or if proceedings for the acquisition of such land" and ending with the words "if within six months", the following shall be substituted, namely;-- "or, if a declaration under sub-section (2) or (4) of section 126 is not published in the Official Gazette within such period, the owner or any person interested in the land may serve notice, alongwith the documents showing his title or interest in the said land, on the Planning Authority, the Development Authority or, as the case may be, the Appropriate Authority to that effect; and if within twelve months"; (b) after sub-section (1) as so re-numbered, the following sub- section shall be added, namely:-- "(2) On lapsing of reservation, allocation or designation of any land under sub-section (1), the Government shall notify the same, by an order published in the Official Gazette.".