Section 113(6) in The Maharashtra Regional and Town Planning Act, 1966
(6)The provisions of sections 5, 6, 7, 8, 9, 10 and 11 shall apply mutatis mutandis to a [Development Authority constituted under sub-section (2)] [This portion was substituted for the words 'Development Authority' by Maharashtra 21 of 1971, Section 3(5).] as they apply in relation to a Regional Board.
