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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

State of Maharashtra - Subsection

Section 4A(2)(c) in The Mumbai Metropolitan Region Development Authority Act, 1974

(c)The Metropolitan Commissioner shall be responsible for collection of all sums due to the Authority and payment of all sums payable by the Authority. He shall ensure adequate security of all assets, including cash balances, of the Authority. He shall also be responsible for performing all executive functions in connection with the works of the Authority.