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State of Maharashtra - Section

Section 42C in The Maharashtra Regional and Town Planning Act, 1966

42C. Constitution of Area Development Authority.

(1)As soon as may be after the declaration of a development area under section 42A, the State Government shall, by notification in the Official Gazette, constitute an authority for such area to be called the Area Development Authority of that development area for the purpose of carrying out the functions assigned to an Area Development Authority under this Act.
(2)Every Area Development Authority constituted under sub-section (1) shall be a body corporate by the name aforesaid; having perpetual succession and a common-seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract and by the said name sue and be sued.
(3)An Area Development Authority shall consist of the following members, namely :-
(a) Guardian Minister of the concerned district,   Chairman;
(b) the Presidents ofZillaParishads and Chairmen ofPanchayat Samitisfunctioning in the development area or inany part thereof,   Ex officioMembers;
(c) Mayors of Municipal Corporations and Presidents of MunicipalCouncils, functioning in the development area or in any partthereof,   Ex officioMembers;
(d) Municipal Commissioners of Municipal Corporations and ChiefOfficers of Municipal Councils functioning in the development areaor in any part thereof,   Ex officioMembers;
(e) The Collectors of Districts or his representative not below therank of Deputy Collector having jurisdiction over the developmentarea or any part thereof,   Ex officioMembers;
(f) Chief Executive Officers ofZillaParishads or hisrepresentative not below the rank of Deputy Chief ExecutiveOfficer, functioning in the development area or any part thereof,   Ex officioMembers;
(g) The Chief Engineer of the MaharashtraJeevan Pradhikaranor his representative not below the rank of SuperintendingEngineer having jurisdiction over the development area or any partthereof,   Ex officioMember;
(h) Settlement Commissioner and Director of Land Records or hisnominee not below the rank of Deputy Director of Land Recordhaving jurisdiction over the development area or any part thereof,   Ex officioMember;
(i) Chief Executive Officer not below the rank of Joint Director ofTown Planning or an officer appointed by Government forMetropolitan area and Deputy Director of Town Planning elsewhere,to be appointed by the State Government.   Member-Secretary.
(4)The provisions of sections 9, 10 and 11 of this Act shall mutatis mutandis apply to an Area Development Authority constituted under sub-section (1) as they apply in relation to a Regional Planning Board.