Section 12(2) in The Mumbai Metropolitan Region Development Authority Act, 1974
(2)Notwithstanding anything contained in the Maharashtra Regional and Town Planning Act, 1966, or any other law for the time being in force, the Authority may at any time undertake a revision of the Regional Plan for the Metropolitan Region or any part thereof prepared under the said Act, and shall for this purpose have all the powers of a Regional Planning Board constituted under section 4 of that Act, and undertake such revision in accordance with the provisions of that Act.
