Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46A] [Entire Act] State of Maharashtra - Subsection Section 46A(2) in The Mumbai Metropolitan Region Development Authority Act, 1974 (2)The Authority shall be bound to comply with such directions which may be issued, from time to time, by the State Government for efficient administration of this Act.
