Section 19(1) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(1)The Authority may, in consultation with the concerned local authority in the region, prepare any project or scheme with a view to provide an infrastructure within the territorial limits of any local authority within the Metropolitan Region and execute the same.Explanation. - For the purposes of this sub-section, the term "infrastructure" shall mean and include streets, roads, bridges and any other means of transport and communication, and activities related or incidental for the execution of such infrastructure project or scheme.
