Section 17(2) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(2)The Metropolitan Authority may also undertake any work in the Region for development in accordance with the Regional Plan as may be directed by the State Government and may incur such expenditure as may be necessary for the execution of such work. Such direction may be issued to the Authority only where in the opinion of the State Government,-(a)there is no other suitable authority to undertake such work, or(b)where there is such an authority but it is unwilling or unable to undertake such work, or(c)where the Metropolitan Authority has specifically requested the State Government to entrust such work to it.
