Section 40 in The Mumbai Metropolitan Region Development Authority Act, 1974
40. Appointment of Competent Authorities.
- The State Government may, by notification in the Official Gazette, appoint an officer who is holding or has held an office, which in its opinion is not lower in rank than that of Deputy Collector or Executive Engineer, to be Competent Authority for the purposes of the foregoing provisions of the Chapter, and one or more such officers may be appointed for the whole of any municipal area or areas or any part thereof.
