Section 62(3) in Maharashtra Jeevan Authority Act, 1976
(3)Without prejudice to other provisions of this Act and notwithstanding anything contained in any other law for the time being in force under which any local body is constituted, the State Government may give to any local body such directions as in its opinion may be necessary or expedient for enabling [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] to perform its duties and discharge its functions under this Act, and thereupon it shall be the duty of the local body to comply with such directions.
