Section 124(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)If it appears to the State Government that there are exceptional circumstances, which render it expedient that the functions of a Development Authority established for the purposes of a new town should be transferred to the Development Authority established for the purposes of any other new town, or to a new Development Authority to be established for the purposes of the first mentioned Development Authority and for the transfer of its functions, property, rights and liabilities to the Development Authority established for the purpose 2 of the said other new town or, as the case may be, to a new Development Authority established for the purposes of the first mentioned new town by the order.
