Section 124(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)Before making an order under this section providing for the transfer of functions from or to a Development Authority or for the exercise of any functions to such a Development Authority, the State Government shall consult with that Development Authority.[Chapter VI-A] [Chapter VI-A was inserted by Maharashtra 16 of 1992, Section 2.] Levy, Assessment and Recovery of Development Charge
