Section 10(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)Notwithstanding anything contained in any other law for the time being in force, a member including the Chairman or Vice-Chairman of the Authority or any of its Committees or boards shall not be disqualified for being chosen as, and for being, a member or councillor of the State Legislature or any local authority or any Committee, board or body of such Legislature or authority, merely by reason of the fact that he is a member of the Authority or any of its Committees or boards.
