Section 14(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)Notwithstanding anything contained in any other law for the time being in force, the Metropolitan Authority may give such directions [[to any local authority, or other authority or person] [This portion was substituted for the portion beginning with the words 'with regard to' and ending with the words and figures 'under section 12' by Maharashtra 59 of 1975, Section 5.] with regard to the implementation of any development project or scheme financed under section 12, as it thinks fit,] [Sub-section (1) was substituted for the original by Maharashtra 29 of 1976, Section 10.] and [any such authority or person] [These words were substituted for the words 'such other authority' by Maharashtra 29 of 1976, Section 12(a)(ii).] shall be bound to comply with such directions.
