Section 166 in Maharashtra Housing and Area Development Act, 1976
166. Reconstitution of Authority or Board.
(1)Notwithstanding anything contained in this Act, the State Government, if it is of opinion that is expedient for any reason to reconstitute the Authority or any Board which is duly constituted under this act, then it may, by notification in the Official Gazette, direct that the Authority or Board specified in the notification and functioning immediately before the date of such notification shall cease to function, and reconstitute such Authority or Board as provided in section 6, or as the case may be, section 18 of this Act.(2)The opinion formed by the State Government under this section to reconstitute the Authority or any Board shall be final and conclusive and shall not be called in question in any court.
