Section 40(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)The State Government may, by notification in the Official Gazette [* *] [The word 'constitute' was deleted by Maharashtra 11 of 1973, Section 3(a).] for any undeveloped area specified in the notification in this Act referred to as "the notified area" either-(a)[constitute an authority consisting of] [These words were substituted for the words 'an authority consisting of', by Maharashtra 11 of 1973, Section 3(b).] a Chairman, a Vice-Chairman, a member of the Maharashtra Legislative Assembly representing the notified area, one member representing the municipal area, if any, included in the notified area, the Deputy Director of Town Planning, and the Executive Engineer, Public Health Works Division, each having jurisdiction over the notified area, and an officer not below the rank of an Assistant Collector; or(aa)[ appoint the Authority constituted under the Maharashtra Housing and Area Development Act, 1976, or] [This clause (aa) was inserted by Maharashtra 28 of 1977, Section 191(b).](b)appoint any Development Authority declared under sub-section (3A) of section 113; [or [The word 'or' and clause (c) were inserted by Maharashtra 4 of 1975, Schedule II](c)appoint the Bombay Metropolitan Region Development Authority established under the Bombay Metropolitan Region Development Authority Act, 1974, to be the Special Planning Authority for developing the notified area.]
