Section 29 in Maharashtra Housing and Area Development Act, 1976
29. Powers, duties and functions of Boards.
(1)The powers, duties and functions of the Boards shall, subject to the provisions of sub-section.(2), be, -(a)to prepare proposals, plans or projects for any of the matters referred to in clause (a) of sub-section (1) of section 28 and execute them;(b)to enter into contracts in the name of the Authority;(c)to function on behalf of the Authority as Special Planning Authority under the Town Planning Act;(d)to carry out such powers, duties and functions as the Authority may delegate to the Boards.(2)[The Mumbai Housing and Area Development Board] [These words were substituted for the words 'the Bombay Housing and Area Development Board', 'the. Bombay Repairs and Reconstruction Board' and 'the Bombay Slum Improvement Board' respectively, by Maharashtra 25 of 1996, Section 2, Schedule para (3).] or [the Mumbai Repairs and reconstruction Board or the [Mumbai Slum Improvement Board] [These words were substituted for the words 'the Bombay Housing and Area Development Board', 'the. Bombay Repairs and Reconstruction Board' and 'the Bombay Slum Improvement Board' respectively, by Maharashtra 25 of 1996, Section 2, Schedule para (3).] or the Konkan Housing and Area Development Board as the case may be] shall execute any such plan or project within its area of jurisdiction in the Metropolitan Region so as not to be inconsistent with the projects or schemes formulated for the development of the Metropolitan Region or any part thereof under the Metropolitan Act.(3)[**********] [Sub-section (3) was deleted by Maharashtra 54 of 1977, Section 4.]
