Section 163(a) in The Maharashtra Regional and Town Planning Act, 1966
(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;
