Section 90(2) in Ajmer Development Authority Act, 2013
(2)In the event of failure on the part of any local authority to carry out any plan, scheme, project or any direction given under this Act, the Authority, if it deems fit, for the development of Ajmer Region, with the sanction of the State Government and by an order published in the Official Gazette, may assume any of the powers, functions and duties performed by any local authority from such date as may be specified in the order and in that case, such local authority shall, notwithstanding anything contained in any other law for the time being in force, cease to exercise such powers, functions and duties from the said date.
