Section 7(6) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(6)Without prejudice to the powers exercised by the Metropolitan Authority under this Act and notwithstanding the powers exercised by the Planning Authorities or Local Authorities in the Metropolitan Region, any difference or disputes between such Planning Authorities or Local Authorities only in respect of matters of proper, orderly and rapid development of any part of Metropolitan Region shall be referred to the Authority whose decision thereon shall be final and binding on such Planning Authorities and Local Authorities.
