Section 9(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)The Metropolitan Authority may constitute [* * * *] [The words 'other boards or' were deleted by Maharashtra 29 of 1976, Section 7(a).] committees consisting wholly of members of such Authority or partly or members of such Authority and partly of other persons and for such purposes or purposes, as it may think fit; and entrust to any such [* *] [The words 'board or' were deleted by Maharashtra 29 of 1976, Section 7(a).] committee such powers as the Metropolitan Authority may specify by regulations.
