Section 3 in The Mumbai Metropolitan Region Development Authority Act, 1974
3. Establishment of the [Mumbai Metropolitan Region Development Authority.] [These words were subtituted for the words 'Bombay Metropolitan Region Development Authority' by Maharashtra 25 of 1996, Section 2, Sechedule.]
(1)As soon as may be after the commencement of this Act the State Government shall, by notification in the Official Gazette, establish, for the purposes of this Act, an authority to be called "The [Mumbai Metropolitan Region Development Authority"] [These words were subtituted for the words 'Bombay Metropolitan Region Development Authority' by Maharashtra 25 of 1996, Section 2, Schedule.] (hereinafter referred to as "the Metropolitan Authority" or "the Authority").(2)The Metropolitan Authority shall be a body corporate, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both moveable and immovable, and to contract and may sue or be sued by its corporate name aforesaid.(3)The Metropolitan Authority shall be deemed to be a local authority within the meaning of the term "local authority" as defined in the Bombay General Clauses Act, 1904.
