Section 163(b) in The Maharashtra Regional and Town Planning Act, 1966
(b)in the event of a person or persons appointed as aforesaid or the Administrator exercising the powers and performing the duties of a Planning Authority under this Act, any property which may under the provisions of this Act vest in the Planning Authority exercising such powers and performing such duties shall, during the period of dissolution or supersession of the local authorities aforesaid, vest in the State Government; and such property shall at the end of the said period, vest in such Municipal Corporation or Zilla Parishad or Municipal Council as the State Government may, by notification in the Official Gazette, direct.
