Section 27(1) in The Maharashtra Municipal Property Tax Board Act, 2011
(1)The State Government may, by notification in the Official Gazette, and for reasons to be specified therein, supersede the Board for such period, not exceeding six months, as may be specified in the notification and appoint a person possessing any of the qualifications laid down in sub-section (3) of section 4 to be the Administrator to discharge the functions and perform the duties of the Board:Provided that, before issuing any such notification, the State Government shall h\ give reasonable opportunity to the Board to make representation against the proposed supersession and shall consider the representation, if any, of the Board.
