Section 341(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(iii)the Director may, notwithstanding anything contained in this Act or any other law for the time being in force, by any order published in the Official Gazette provide in respect of such area for all or any of the matters specified in paragraphs (vi) to (xii) (both inclusive) of sub-Section (2) of section 340 and the provision of sub-section (3) of that section shall apply to such order.
