Section 28(3) in Maharashtra Housing and Area Development Act, 1976
(3)The Authority may exercise all or any of the following powers for the purpose of discharging its functions and performing its duties under this Act, namely :-(i)to borrow;(ii)to enter into agreements and contracts;(iii)to sell, purchase, lease, mortgage, exchange, partition or otherwise transfer any land or building or to hold land entrusted to it by Government or by any authority;(iv)to make regulations regarding,-(a)procedures to be followed regarding contracts(b)[*****] [Sub-clause (b) was deleted by Maharashtra ,12 of 1989, Section 4(b).](c)operation of accounts of the Authority;(d)all matters pertaining to staff of the Authority;(v)to promote or to participate in the formation of limited companies under the Companies Act, 1956, in furtherance of the objectives of the Authority with the prior permission of the State Government;(vi)management of each state including co-operative societies;(vii)to enter and search an Authority premises after due notice, when necessary to the inmates thereof;(viii)to execute or carry out any repairs to the lands or buildings vesting in or belonging to, the Authority;(ix)all other powers necessary for carrying out the purpose of this Act including the power to levy or charge fees.
