Section 29(1) in Maharashtra Housing and Area Development Act, 1976
(1)The powers, duties and functions of the Boards shall, subject to the provisions of sub-section.(2), be, -(a)to prepare proposals, plans or projects for any of the matters referred to in clause (a) of sub-section (1) of section 28 and execute them;(b)to enter into contracts in the name of the Authority;(c)to function on behalf of the Authority as Special Planning Authority under the Town Planning Act;(d)to carry out such powers, duties and functions as the Authority may delegate to the Boards.
