Section 120 in The Maharashtra Regional and Town Planning Act, 1966
120. Power to make agreement for provision of services.
- A Development Authority may make any agreement or enter into any contract with any local authority, Planning Authority or statutory body in order to secure the provision of services, such as water supply, drainage, including sewerage electricity, gas within the area of the new town, subject to the power of the State Government to modify or disallow such agreement or contract.
