Section 29(2) in Maharashtra Housing and Area Development Act, 1976
(2)[The Mumbai Housing and Area Development Board] [These words were substituted for the words 'the Bombay Housing and Area Development Board', 'the. Bombay Repairs and Reconstruction Board' and 'the Bombay Slum Improvement Board' respectively, by Maharashtra 25 of 1996, Section 2, Schedule para (3).] or [the Mumbai Repairs and reconstruction Board or the [Mumbai Slum Improvement Board] [These words were substituted for the words 'the Bombay Housing and Area Development Board', 'the. Bombay Repairs and Reconstruction Board' and 'the Bombay Slum Improvement Board' respectively, by Maharashtra 25 of 1996, Section 2, Schedule para (3).] or the Konkan Housing and Area Development Board as the case may be] shall execute any such plan or project within its area of jurisdiction in the Metropolitan Region so as not to be inconsistent with the projects or schemes formulated for the development of the Metropolitan Region or any part thereof under the Metropolitan Act.
