Section 135(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)The powers of the Director of Town Planning shall extend to the whole of the State; and the power of any Town Planning Officer or any person authorised by the Regional Board, Planning Authority or Development Authority shall extend only to the area under the jurisdiction of such Board or Authority; and the power of the person authorised by the Arbitrator or State Government shall extend to such area as the Arbitrator or State Government may specify in this behalf.
