Section 45(2) in The Mumbai Metropolitan Region Development Authority Act, 1974
(2)Where no such agreement as is referred to in sub-section (1) can be reached the matter may be referred to the State Government in such manner as the State Government may determine, and the State Government may, after giving to the local authority or the Authority or both a reasonable opportunity of being heard, decide the amount of such contribution. The decision of the State Government shall be binding on both parities.
