Section 124(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)If it appears to the State Government, in the case of any area designated under this Act as the site of a new town, that there are exceptional circumstances which render it expedient that the functions of a Development Authority under this Act should be performed by the Development Authority established for the purpose of any other new town, instead of by a separate Development Authority established for the purpose, it may, in lieu of establishing such a separate Development Authority by order, direct that the said functions shall be performed by the Development Authority established for the said other new town.
