Section 163 in The Maharashtra Regional and Town Planning Act, 1966
163. Special provision in case of dissolution etc. of Corporation, Zilla Parishad, etc.
- Where a municipal corporation is superseded under sub-section (1) of section 452 of the Bombay Provincial Municipal Corporations Act, 1949, or where Zilla Parishad is dissolved or superseded under sub-section (1) of section 260 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 or where the Nagpur Improvement Trust is dissolved under sub-section (1) of section 12 of the Nagpur Improvement Trust Act, 1936 (or where an Administrator is appointed under section 313, or a Municipal Council is dissolved under section 315 of the Maharashtra Municipalities Act, 1965),-(a)the person or persons appointed under clause (c) of sub-section (2) of the said section 452 of the Bombay Provincial Municipal Corporations Act, 1949, or under clause (b) of sub-section (2) of the said section 260 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961, or under clause (b) of section 316 of the Maharashtra Municipalities Act, 1965, to exercise its powers or to perform its duties or the municipal corporations of the city of Nagpur discharging the functions of the Nagpur Improvement Trust under the said section 121 of the Nagpur Improvement Trust Act, 1936, or as the case may be, the Administrator appointed under section 313 of the Maharashtra Municipalities Act, 1965, exercising the powers and functions under section 314 of the Maharashtra Municipalities Act, 1965, shall be deemed to he a corporation, Zilla Parishad, Municipal Council, or as the case may be, the Nagpur Improvement Trust, within the meaning of clause (15) of section 2 of this Act and the person or persons, the municipal corporation of the city of Nagpur or as the case may be, the Administrator aforesaid so appointed may exercise all the powers and perform all the duties of a Planning Authority under this Act during the period of dissolution or supersession of the aforesaid body or during the term of office of the Administrator, as the case may be;(b)in the event of a person or persons appointed as aforesaid or the Administrator exercising the powers and performing the duties of a Planning Authority under this Act, any property which may under the provisions of this Act vest in the Planning Authority exercising such powers and performing such duties shall, during the period of dissolution or supersession of the local authorities aforesaid, vest in the State Government; and such property shall at the end of the said period, vest in such Municipal Corporation or Zilla Parishad or Municipal Council as the State Government may, by notification in the Official Gazette, direct.
