Section 40(1B) in The Maharashtra Regional and Town Planning Act, 1966
(1B)[ Notwithstanding anything contained in sub-section (1), the State Government may, by notification in the Official Gazette, appoint any agency or authority created by or in accordance with Government order or instrument, or any company or corporation established by or under any State or Central Law, to be the Special Planning Authority for any notified area.] [Sub-section (1B) was inserted by Maharashtra 24 of 2002, (w.e.f. 9-5-2002).].
