Section 16(2) in The Mumbai Metropolitan Region Development Authority Act, 1974
(2)The Metropolitan Authority may also undertake any work in the Region [of development in accordance with the Regional Plan] [These words were inserted by Maharashtra 29 of 1976, Section 13(a).] as may be directed by the State Government and may incur such expenditure as may be necessary for the execution of such work. [Such] [This portion was added by Maharashtra 29 of 1976, Section 13(b).] direction may be issued to the Authority only wherein the opinion of the State Government (a) there is no other suitable authority to undertake such work, or (b) where there is such an authority but it is unwilling or unable to undertake such work or (c) where the Metropolitan Authority has specifically requested the State Government to entrust such work to it.
