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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3) in The Mumbai Metropolitan Region Development Authority Act, 1974

(3)The Authority may also in consultation with the Planning Authority concerned, for the purpose of the integrated development of the Metropolitan Region, undertake modification or revision of the Development Plans under the Act aforesaid for the area of that Planning Authority and shall for this purpose have all the powers of a Planning Authority under that Act.