Section 16(1) in The Pandharpur Development Authority Act, 2009
(1)When the State Government is satisfied that the purposes for which the Development Authority was established under this Act have been substantially achieved so as to render the continued existence of the Development Authority, in the opinion of the Government, unnecessary, the Government may, by an order published in the Official Gazette, declare that the Development Authority shall be dissolved with effect from such date as may be specified in the order and the Development Authority shall be dissolved accordingly.
