Section 42F(3) in The Maharashtra Regional and Town Planning Act, 1966
(3)On the constitution or, as the case may be, appointment of an Area Development Authority, for any development area, the following consequences shall ensue, namely:-(i)the authority or authorities functioning within the development area immediately before such constitution or appointment shall cease to exercise the powers and perform the functions and duties which the Area Development Authority is competent to exercise and perform under this Act;(ii)the provisions of Chapter VI-A, VIII and IX along with the First and Second Schedule of this Act shall apply to the Area Development Authority, as if it was a New Town Development Authority;(iii)the provisions of section 21 shall not apply to the Area Development Authority.
