Section 42E in The Maharashtra Regional and Town Planning Act, 1966
42E. Control by Metropolitan Planning Committee and District Planning Committee.
(1)Every Area Development Authority constituted under section 42C or appointed under section 42D shall carry out such directions or instructions as may be issued from time to time by the Metropolitan Planning Committee or the District Planning Committee, as the case may be, within whose jurisdiction the notified area of the Area Development Authority, is situated:Provided that, if the notified area of an Area Development Authority is situated in the jurisdiction of a Metropolitan Planning Committee and also of a District Planning Committee, the directions issued by the Metropolitan Planning Committee shall prevail over the directions issued by the District Planning Committee.(2)Any dispute between the Area Development Authority and the Metropolitan Planning Committee or, the District Planning Committee, as the case may be, shall be referred to the State Government whose decision thereon shall be final.(2)In the discharge of its duties, the Area Development Authority shall be bound by the directions issued by the State Government.
