Section 3(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)As soon as may be after the commencement of this Act the State Government shall, by notification in the Official Gazette, establish, for the purposes of this Act, an authority to be called "The [Mumbai Metropolitan Region Development Authority"] [These words were subtituted for the words 'Bombay Metropolitan Region Development Authority' by Maharashtra 25 of 1996, Section 2, Schedule.] (hereinafter referred to as "the Metropolitan Authority" or "the Authority").
