Section 16 in Maharashtra Housing and Area Development Act, 1976
16. Authorities charged with execution of this Act.
(1)The authorities charged with carrying out the provisions of this Act are -(a)the Authority,(b)the President and the Vice-President of the Authority,(c)the Boards,(d)the Chairman and the Vice-Chairman of the Boards,(e)the Chief Officers of the Boards, having part-time Chairman and also part-time Vice-Chairman.(2)Every Board shall be subject to the superintendence, direction and control of the Authority for the purposes of this Act.
