Section 160(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)[ Where a Development Authority constituted under sub-section (2) of section 113 for the area of any new town is dissolved, and a corporation or company in relation to that area is declared to be New Town Development Authority for that area under sub-section (3A) of section 113, then the provisions of sub-section (2) of this section shall consequent upon such dissolution apply with this modification that as if for the words "State Government" wherever they occur, the words, brackets, figures and letter "Development Authority declared under sub-section (3A) section 113" were substituted.] [Sub-section (3) was added by Maharashtra 22 of 1973, Section 4(2).]
