Section 15 in The Pandharpur Development Authority Act, 2009
15. Power of Government to issue directions.
(1)The State Government may give to the Development Authority such directions which in its opinion are necessary or expedient in the matters of policy involving public interest and it shall be the duty of the Development Authority to comply with such directions.(2)If any question arises as to whether any such direction referred to in sub-section (1) relates to the matters of policy involving public interest, the decision of the State Government thereon shall be final.
