Section 113(5) in The Maharashtra Regional and Town Planning Act, 1966
(5)[on the constitution of, or on the declaration of any corporation or company as] [These words were substituted for the words On the constitution of a Development Authority', by Maharashtra 21 of 1971, Section 3(4).], a Development Authority for any new town, the local authority or authorities functioning, within the area designated under this Act as a site for the new town, immediately [before such, constitution or declaration] [These words were substituted for the words 'before such constitution', by Maharashtra 21 of 1971, Section 3(4).] shall cease to exercise the powers and perform the functions and duties which the said Development Authority is competent to exercise and perform under this Act.
