Section 113(8) in The Maharashtra Regional and Town Planning Act, 1966
(8)A Development Authority shall have all the powers and shall carry out all the duties of a Planning Authority under this Act [(including all powers and duties under Chapters III and IV and also under other provisions of this Act)] [This portion was deemed always to have been inserted by Maharashtra 30 of 1972, Section 8.] as may be relevant for carrying out of its objects and all the provisions in respect of procedure under this Act shall apply so far as may be necessary in this behalf.
