Section 19(2) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(2)For the purposes of preparation and execution of a project or scheme under sub-section (1), the Metropolitan Commissioner and the Authority shall be deemed to be the Municipal Commissioner, under the Maharashtra Municipal Corporations Act and the Maharashtra Regional and Town Planning Act, and shall, respectively, exercise the powers of the Municipal Commissioner and the Corporation under the said Acts (LIX of 1949).
