Section 84(3) in Maharashtra Housing and Area Development Act, 1976
(3)In applying the provisions of sub-section (1) of section 165 of the Corporation Act, for the purposes of sub-section (2) of this section, for the words "the Commissioner" the words and figures "the Commissioner in consultation with an Engineer of the Corporation and an Engineer of the Authority established under the Maharashtra Housing and Area Development Act, 1976", shall be deemed to be substituted.
