Section 114(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Without prejudice to any provision of this Act requiring the consent of the State Government to be obtained for anything to be done by a Development Authority the State Government may give directions to any such Development Authority for restricting the exercise by it of any of its powers under this Act, or for requiring it to exercise those powers in any manner specified in the directions:Provided that-(a)before giving any such directions the State Government (shall consult with the Chairman, or if the Chairman is not available, with the Vice-Chairman, of the Development Authority constituted under sub-section (2) of section 113, or as the case may be, with the officer or officers of the Development Authority declared under sub-section (3A) of that section who is or are duly authorised by such Authority) unless the State Government is satisfied that, on account of urgency, such consultation is impracticable; and(b)any transaction between any person and any such Development Authority acting in the purported exercise of their powers, under this Act shall not be void by reason only that it was carried out in contravention of such directions, unless that person had actual notice of the directions.
