Section 7(1) in The Tuljapur Development Authority Act, 2008
(1)Subject to the provisions of this Act and any other law for the time being in force, it shall be the duty of, the Development Authority to draw a master plan for development of the Tuljapur Development Master Plan Area, to seek approval of the State Government for the same, to regulate, promote and ensure orderly implementation of the development works approved in the Tuljapur Development Master Plan.
