Section 124 in The Maharashtra Regional and Town Planning Act, 1966
124. Combination and transfers of Development Authority.
(1)If it appears to the State Government, in the case of any area designated under this Act as the site of a new town, that there are exceptional circumstances which render it expedient that the functions of a Development Authority under this Act should be performed by the Development Authority established for the purpose of any other new town, instead of by a separate Development Authority established for the purpose, it may, in lieu of establishing such a separate Development Authority by order, direct that the said functions shall be performed by the Development Authority established for the said other new town.(2)If it appears to the State Government that there are exceptional circumstances, which render it expedient that the functions of a Development Authority established for the purposes of a new town should be transferred to the Development Authority established for the purposes of any other new town, or to a new Development Authority to be established for the purposes of the first mentioned Development Authority and for the transfer of its functions, property, rights and liabilities to the Development Authority established for the purpose 2 of the said other new town or, as the case may be, to a new Development Authority established for the purposes of the first mentioned new town by the order.(3)Without prejudice to the provisions of this Act with respect to the variation of orders made thereunder an order under this section, providing for the exercise of functions in relation to purposes of another new town, or for the transfer of such functions to such a Development Authority, may modify the name and constitution of that Development Authority in such a manner as appears to the State Government to be expedient, and for the purposes of this Act that Development Authority shall be deemed to have been established for the purposes of each of those new towns.(4)Before making an order under this section providing for the transfer of functions from or to a Development Authority or for the exercise of any functions to such a Development Authority, the State Government shall consult with that Development Authority.[Chapter VI-A] [Chapter VI-A was inserted by Maharashtra 16 of 1992, Section 2.] Levy, Assessment and Recovery of Development Charge
