Section 114(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)The objects of a Development Authority shall be to secure the laying out and development of the new town in accordance with proposals approved in that behalf under the [provisions] [This word was substituted for 'following povisions' by Maharashtra 30 of 1972, Section 9.] of this Act, and for that purpose every such Authority shall [subject to the provisions of Section 113A] [This portion was inserted by Maharashtra 21 of 1971, Section 5.] have power to acquire, hold, manage and dispose of land and other property to carry out buildings and other operations, to provide water, electricity, gas, sewerage and other services, amenities and facilities and generally to do anything necessary or expedient for the purpose of the new town or for purposes incidental thereto.[* * * * * * * * *] [The existing proviso was deleted by Maharashtra 6 of 1976, Section 30.]
