Section 14 in The Mumbai Metropolitan Region Development Authority Act, 1974
14. Power of the Metropolitan Authority to give directions.
(1)Notwithstanding anything contained in any other law for the time being in force, the Metropolitan Authority may give such directions [[to any local authority, or other authority or person] [This portion was substituted for the portion beginning with the words 'with regard to' and ending with the words and figures 'under section 12' by Maharashtra 59 of 1975, Section 5.] with regard to the implementation of any development project or scheme financed under section 12, as it thinks fit,] [Sub-section (1) was substituted for the original by Maharashtra 29 of 1976, Section 10.] and [any such authority or person] [These words were substituted for the words 'such other authority' by Maharashtra 29 of 1976, Section 12(a)(ii).] shall be bound to comply with such directions.(2)Where any direction is given to any authority [or person] [These words were inserted by Maharashtra 29 of 1976, Section 12(b).] under subsection (1), such authority [or person] [These words were inserted by Maharashtra 29 of 1976, Section 12(b).] may, within fifteen days from the date or receipt of such direction, appeal to the State Government against such direction, and the decision of the State Government thereon shall be final.(3)The Metropolitan Authority shall so exercise the power of supervision referred to in [clause (i) of sub-section (1)] [This words and brackets were substituted for the words and brackets 'clause (c)' by Maharashtra 29 of 1976, Section 12(c).] of section 12 as may be necessary to ensure that each development project or scheme is executed in the interest of the overall development of the Bombay Metropolitan Region, and in accordance with any plan, project or scheme duly approved under any law for the time being in force or by the State Government;
