Section 1 in The Maharashtra Metropolitan Region Development Authority Act, 2016
1. Short title, extent, and commencement.
(1)This Act may be called the Maharashtra Metropolitan Region Development Authority Act, 2016.(2)It shall extend to the whole of the State of Maharashtra except the Mumbai Metropolitan Region, as defined in clause (b) of section 2 of the Mumbai Metropolitan Region Development Authority Act, 1974 (Maharashtra IV of 1975) and the Scheduled Areas declared by the President of India, from time to time, in exercise of the powers conferred by paragraph 6 of the Fifth Schedule to the Constitution of India.(3)It shall be deemed to have come into force on the 13th June 2016.
