Section 2(19) in The Maharashtra Regional and Town Planning Act, 1966
(19)[ "Planning Authority" means a local authority; and includes,- [Clause (19) was substituted for the original by Maharashtra 5 of 1996, Section 4.](a)a Special Planning Authority constituted or appointed or deemed to have been appointed under section 40;(b)in respect of the slum rehabilitation area declared under section 3C of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, the Slum Rehabilitation Authority appointed under section 3A of the said Act;]
