Section 14 in Bombay Metropolitan Region Development Authority Act, 1974
14. Power of the Metropolitan Authority to give directions. - (1) Notwithstanding anything contained in any other law for the time being in force, the Metropolitan Authority may give such directions [[to any local authority, or other authority or person] with regard to the implementation of any development project or scheme financed under section 12, as it thinks fit,] and [any such authority or person] shall be bound to comply with such directions.
(2)Where any direction is given to any authority [or person] under subsection (1), such authority [or person] may, within fifteen days from the date or receipt of such direction, appeal to the State Government against such direction, and the decision of the State Government thereon shall be final.(3)The Metropolitan Authority shall so exercise the power of supervision referred to in [clause (i) of sub-section (1)] of section 12 as may be necessary to ensure that each development project or scheme is executed in the interest of the overall development of the Bombay Metropolitan Region, and in accordance with any plan, project or scheme duly approved under any law for the time being in force or by the State Government;
