[Cites 0, Cited by 0]
[Entire Act]
Bombay Presidency - Section
Section 52 in Bombay Metropolitan Region Development Authority Act, 1974
52. Power to remove difficulties. - If any difficulty arises in giving effect to the provisions, of this Act, the State Government may as occasion requires, but not later than two years from the date on which the Metropolitan Authority is established, by order, do anything, not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty.
Schedule I[See clause (b) of section 2]| West | Arabian Sea |
| North | Tansa River |
| East | Eastern limits of Kalyan and Bhiwandi Talukas, upto thefoothills of Sahyadri in Karjat Taluka. |
| South | Patalganga river upto villages Apta and Gulsunde, and theneastern boundary of the following villages of Pen Taluka:– |
| Dusvi, Koshankhar, Nindarkhar, Navkhar, Kharbeloi, BelollAmbivali, Davansar, Ramraj, Dhavte; and then southern boundary ofthe following village of Pen Taluka:– | |
| Vadgaon, Meleghar, Kandla, Naygaon and Shilottarlang; and thenfurther southern boundary of the following Villages of AlibagTaluka:– | |
| Shahapur, Bhangar, Poyand, Ambeghar, Prigaon, Gan, Gav TarfParhar, Sagaon, Taloli, Khandala, Veshvi and Alibag. |