Section 166(1) in Maharashtra Housing and Area Development Act, 1976
(1)Notwithstanding anything contained in this Act, the State Government, if it is of opinion that is expedient for any reason to reconstitute the Authority or any Board which is duly constituted under this act, then it may, by notification in the Official Gazette, direct that the Authority or Board specified in the notification and functioning immediately before the date of such notification shall cease to function, and reconstitute such Authority or Board as provided in section 6, or as the case may be, section 18 of this Act.
