Section 46A in The Mumbai Metropolitan Region Development Authority Act, 1974
46A. [ Control by State Government. - (1) The Metropolitan Authority shall exercise its powers and perform its duties under this Act in accordance with the policy framed and guidelines laid down, from time to time, by the State Government for development of the areas in the Metropolitan Region.
(2)The Authority shall be bound to comply with such directions which may be issued, from time to time, by the State Government for efficient administration of this Act.(3)If, in connection with the exercise of the powers and the performance of the duties or the Authority under this Act, any dispute arises between the Authority and the State Government, the matter shall be decided by the State Government and its decision shall be final.] [Section 46A and 46B were inserted by Maharashtra 29 of 1976, Section 21.][46B. Power of Authority to call for returns, reports, etc. - The Metropolitan Authority shall have power to call for any return, statement of accounts, report, statistics or other information from any local authority or other authority or person in the Metropolitan Region, which is required by it in the exercise of its powers and the performance of its duties under this Act, or any other law for the time being in force, and such authority or person shall be bound to furnish such information.] [Section 46A and 46B were inserted by Maharashtra 29 of 1976, Section 21.]
