Section 28(1) in Maharashtra Housing and Area Development Act, 1976
(1)Subject to the provisions of the Town Planning Act, and the provisions of clauses (b) and (h) of sub-section (1) of section 12 and section 13 of the Metropolitan Act, it shall be the duty and function of the Authority,-(a)to prepare or direct the Boards to prepare and execute proposals, plans or projects for -(i)housing accommodation in the State or any part thereof, sale, including transactions in the nature of hire-purchase of tenements in any buildings vested in, or belonging, to the Authority letting, or exchange of property of the Authority;(ii)development including provision for amenities in areas within the jurisdiction of the Authority;(iii)clearance and re-development of slums in urban areas;(iv)development of peripheral areas of existing urban areas to ensure an orderly urban overspill;(v)development of commercial centres;(vi)development of new towns in accordance with the provisions of the Town Planning Act;(vii)development of lands vested in the Authority;(viii)the closure or demolition of dwellings or portions of dwellings unfit for human habitation;(ix)the demolition of obstructive or dangerous and dilapidated buildings or portions of such buildings;(x)repairs to, or construction and reconstruction of buildings;(xi)the slum improvement works and improvement of sanitary arrangements required in any slum improvement area, including the conservation and prevention of any injury or contamination to rivers or other sources and means of water-supply;(xii)undertakings and promoting prefabrication and mass production of buildings components;(b)to manage all lands, houses and buildings or other property vested in, or belonging to the Authority;(c)to approve proposals plans or projects prepared by Boards;(d)to raise resources for the purpose of carrying out the objects of this Act and subject to the directions, if any, made by the State Government, to make suitable allocations of resources to the Boards;(e)to approve the budgets of the Boards;(f)to lay down policy regarding disposal of developed sites and housing tenements of the Authority;(g)to give directions to Boards for developing areas which in the opinion of the Authority should be developed;(h)[ to advance loans or to assist persons in obtaining loans for banking or finance institutions in accordance with the provisions of Chapter X;] [Clause (h) was substituted for the original by Maharashtra 12 of 1989, Section 4(a).](i)to do all such matters and things as are necessary for the exercise or performance of all or any of the functions and duties of the Authority including incurring of expenditure in that behalf.
