Section 160(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Where the State Government is satisfied that the purposes for which any Regional Board, Special Planning Authority or Development Authority was established under this Act have been substantially achieved so as to render the continued existence of the Board or Authority in the opinion of the State Government unnecessary [or where the State Government is of opinion that the work of acquiring, developing and disposing of land in the area of any new town should be entrusted to any corporation, company or subsidiary company referred to in sub-section (3A) of section 113,] [This portion was inserted by Maharashtra 22 of 1973, Section 4(1).] the State Government may, by notification in the Official Gazette, declare that the Regional Board, Special Planning Authority or Development Authority [constituted under sub-section (2) of section 113] [This portion was inserted by Maharashtra 21 of 1971, Section 17.] shall be dissolved with effect from such date as may be specified in the notification [or that the Development Authority declared under sub-section (3A) of section 113 shall cease to function in relation to such area of the new town from such date as may be specified in the notification,] [This portion was inserted by Maharashtra 22 of 1973, Section 4(1).]; and such Board or Authority shall be deemed to be dissolved accordingly [or as the case may be, shall be deemed to cease to function in relation to such area of such new town.] [This portion was inserted by Maharashtra 22 of 1973, Section 4(1).]
