Section 21 in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
21. Control by State Government.
(1)Every Planning Authority shall carry out such directions or instructions as may be issued from time to time by the State Government for the efficient administration of this Act.(2)If in, or in connection with, the exercise of its powers and discharge of its functions be any Planning Authority under this Act, any dispute arises between the Planning Authority and the State Government, the decision of the State Government on such dispute shall be final.
