Section 42F(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)The powers and functions of an Area Development Authority shall be,-(i)to undertake the preparation and execution of town planning schemes having regard to the draft Development Plan prepared by the Metropolitan Planning Committee or the District Planning Committee, as the case may be, under the provisions of this Act;(ii)to carry out surveys in the development area for the preparation of town planning schemes;(iii)to control the development activities in accordance with the development plan and town planning schemes in the development area excluding the area under the jurisdiction of a local authority, which is permitted to execute the functions of a Planning Authority, in the manner provided for in Chapter IV;(iv)to levy and collect such scrutiny fees for scrutiny of proposals submitted to the Area Development Authority for permission for development in accordance with the regulations, made in that behalf;(v)to enter into contracts, agreements or arrangements with any person or organization as the Area Development Authority may deem necessary for performing its functions;(vi)to acquire, hold, manage and dispose of property, movable or immovable, as the Area Development Authority may deem necessary, subject, however, to the rules or regulations, if any, made in that behalf;(vii)to execute works in connection with supply of water, disposal of sewerage and provision of other services and amenities;(viii)to levy and collect such fees for the execution of work referred to in clause (vii) and for provision of other services and amenities as may be specified by the regulations;(ix)to exercise such other powers and perform such other functions as are supplemental, incidental or consequential to any of the foregoing powers and functions or as may be directed by the State Government.
