Section 124(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)Without prejudice to the provisions of this Act with respect to the variation of orders made thereunder an order under this section, providing for the exercise of functions in relation to purposes of another new town, or for the transfer of such functions to such a Development Authority, may modify the name and constitution of that Development Authority in such a manner as appears to the State Government to be expedient, and for the purposes of this Act that Development Authority shall be deemed to have been established for the purposes of each of those new towns.
