Section 13(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)Notwithstanding anything contained in any law for the time being in force, except with the previous permission of the Authority, no authority or person shall undertake any development within the Metropolitan Region of the type as the Metropolitan Authority may from time to time specify, by notification published in the Official Gazette, and which is likely to adversely affect [the over all development] [These words were substituted for the words 'the integrated development' by Maharashtra 29 of 1976, Section 11.] of the Metropolitan Region.
