Section 15(1) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(1)Notwithstanding anything contained in any other law for the time being in force, the Metropolitan Authority may give such directions to any local authority, or other authority or person with regard to the implementation of any development project or scheme financed under sections 13 and 25, as it thinks fit, and any such authority or person in that Region shall be bound to comply with such directions.
