Section 7A in The Mumbai Metropolitan Region Development Authority Act, 1974
7A. [ Authentication of orders etc. of Authority [and Executive Committee] [Section 7A was inserted by Maharashtra 29 of 1976, Section 5.]. - All proceedings of the Authority, [* * * *] [The words 'Standing Committee' were deleted by Maharashtra 30 of 1983, Section 6(a).] and the Executive Committee shall be authenticated by the signature of the Chairman of the Authority [* * * *] [The words 'Standing Committee' were deleted by Maharashtra 30 of 1983, Section 6(a).] or the Executive Committee, as the case may be, or of any member thereof authorised by the Chairman in this behalf, and all other orders and instruments of the Authority shall be authenticated by the Metropolitan Commissioner or [the Secretary of the Executive Committee] [These words were subtituted for the words 'the Financial Advisor' by Maharashtra 39 of 1989, Section 6(b).] or by any other officer of the Authority authorised by he Metropolitan Commissioner in this behalf].
