Section 118(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)Nothing in this Act shall be constructed as enabling a Development Authority to dispose of land by way of gift, mortgage or charge, but subject as aforesaid, references in this Act to the disposal of land shall be construed as reference to the disposal thereof in any manner, whether by way of sale, exchange or lease by the creation of any casement, right or privilege or otherwise.
