Section 19(3) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(3)Notwithstanding anything contained in the Maharashtra Slum Areas (Improvements, Clearance and Redevelopment) Act, 1971 (Maharashtra XXVIII of 1971), for the purposes of preparation and execution of the projects and schemes under sub-section (1), the Metropolitan Commissioner shall be deemed to be a Slum Rehabilitation Authority under the said Act and shall have such powers and discharge such duties of the concerned Slum Rehabilitation Authority under the said Act, for the said purposes, as the Government may, by notification in the Official Gazette, declare.
