Section 16 in The Mumbai Metropolitan Region Development Authority Act, 1974
16. Power of the Metropolitan Authority to execute any plan.
(1)Where the Metropolitan Authority is satisfied that any direction given by it under sub-section (1) of section 14 with regard to any development project or scheme has not been carried out by the authority referred to therein, within the time specified in the direction, or that any such authority is unable to fully implement any project or scheme undertaken by it for the development of any part of the Region, the Authority may, with the sanction of the State Government, itself undertake any works and incur any expenditure for the execution of such development projects or implementation of such schemes, as the case may be, and recover the cost thereof from the concerned authority.(2)The Metropolitan Authority may also undertake any work in the Region [of development in accordance with the Regional Plan] [These words were inserted by Maharashtra 29 of 1976, Section 13(a).] as may be directed by the State Government and may incur such expenditure as may be necessary for the execution of such work. [Such] [This portion was added by Maharashtra 29 of 1976, Section 13(b).] direction may be issued to the Authority only wherein the opinion of the State Government (a) there is no other suitable authority to undertake such work, or (b) where there is such an authority but it is unwilling or unable to undertake such work or (c) where the Metropolitan Authority has specifically requested the State Government to entrust such work to it.(3)Where any work is undertaken by the Metropolitan Authority under subsection (1), it shall be deemed to have, for the purposes of the execution of such work, all the powers which may be exercised by or under any law for the time being in force by the authority referred to in sub-section (1).(4)The Metropolitan Authority may, for the purpose or sub-sections (1) and (2), undertake the survey of any area within the Metropolitan Region and for that purpose it shall be lawful for any officer or servant of the Metropolitan Authority -(a)to enter in or upon any land and to take level of such land;(b)to dig or bore into the sub-soil;(c)to mark levels and boundaries by placing marks and cuttings trenches;(d)where otherwise the survey cannot be completed and level taken and boundaries marked, to cut down and clear away any fence or jungely:Provided that, before entering upon any land, the Metropolitan Authority shall give notice or its intention to do so in such manner as may be specified in the regulations.
