(2)On receipt of such request from a highway authority, or at its own instance, or at the instance of any class or public, and after making such enquiries as may be deemed necessary, the State Government may by notification in the official gazette direct the Board, or the appropriate Board if there is more than one in the State, to exercise control over development in such area:Provided that the State Government may, at its discretion direct in adjoining Municipality, City Corporation, City Improvement Trust or other like body to exercise control over such area in accordance with the under which such body functions within its own limits of jurisdiction.
