Section 162(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)If in the opinion of the State Government, any Regional Board, Planning Authority or Development Authority is not competent to exercise or perform, for neglects or fails to exercise or perform, any power conferred or duty imposed upon it by or under any of the provisions of this Act, State Government or any person or persons appointed in this behalf by the State Government may exercise such power or perform such duty.
