Section 13(3) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(3)The Authority may also, in consultation with the Planning Authority concerned, for the purpose of the integrated development of the Metropolitan Region, undertake modification or revision of the Development Plans under the Act aforesaid for the area of the Planning Authority and shall for this purpose have all the powers of a Planning Authority under that Act and obtain the approval of the State Government to the same.In doing so, the Authority shall take into consideration all the relevant plans of the local authorities, the planning authorities, the District Planning Committees and the Metropolitan Planning Committees under its jurisdiction and specify the extent and the reason for modification of each such plan.
