Section 7(5) in The Mumbai Metropolitan Region Development Authority Act, 1974
(5)[ The Executive Committee may, from time to time, by a resolution passed in this behalf, direct that any power and any function or duty which is conferred or imposed on it, by or under the provisions of this Act, shall be exercised or performed by the Metropolitan Commissioner.] [Sub-section (5) was added by Maharashtra 39 of 1989, Section 3(b).].
