Section 10(2) in The Mumbai Metropolitan Region Development Authority Act, 1974
(2)In Schedule I to the [Bombay Legislature Members (Removal of Disqualifications) Act, 1956] [See now the Maharashtra Legislature Members (Removal of Disqualification) Act.], after entry 15, the following entry shall be added, namely :-"16. The office of the member (including the Chairman or Vice-Chairman) of the Authority constituted under the [Bombay Metropolitan Region Development Authority Act, 1974] [See now Mumbai Metropolitan Region Development Authority Act, 1974.], or of any of its Committees or Board constituted under this Act."
