Section 13(1) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(1)The main object of the Authority shall be to secure the development of the Metropolitan Region according to the Regional Plan and for that purpose, the functions of the Authority shall be to,-(a)review any physical, financial and economical plan;(b)review any project or scheme for development which may be proposed or may be in the course of execution or may be completed in the Metropolitan Region;(c)formulate Schemes for the development of the Metropolitan Region or any part thereof;(d)execute projects and schemes;(e)recommend to the State Government any matter or proposal requiring action by the State Government or any other authority for the overall development of the Metropolitan Region;(f)participate with any other authority for inter-regional development;(g)finance any project or scheme for the development of the Metropolitan Region;(h)co-ordinate execution of the projects or schemes for the development of the Metropolitan Region;(i)supervise or otherwise ensure adequate supervision over the planning and execution of any project or scheme, the expenses of which, in whole or in part, are to be met from the Metropolitan Region Development Fund;(j)prepare schemes and advise the concerned authorities in formulating and undertaking schemes for development of agriculture, horticulture, floriculture, forestry, dairy development, poultry farming, piggery, cattle breeding, fisheries and other similar activities;(k)prepare and implement schemes for providing alternative accommodation and for rehabilitation of persons displaced by projects and schemes which provide for such requirements;(l)do all such other acts and things as may be necessary for or incidental or conducive to any matters which arise on account of its activity and which are necessary for furtherance of the objects for which the Authority is established.
