Section 341R in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341R. Power to appoint Administrator in certain circumstances.
- If, in the opinion of the State Government, the Industrial Township Authority is unable to or has failed to perform its duties or to carry out its functions, properly and satisfactorily, the State Government may, after giving the Authority a reasonable opportunity of being heard, by an order in writing published in the Official Gazette, appoint a Government Officer as an Administrator of the said township, for a period specified in the order.
