Section 20 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
20. Power to Frame Rules.
(1)The Commission shall have the power to frame lilies for achieving the purposes of this Act.(2)Rules framed under sub-section (1) shall be published in the Government Gazette.(3)Rules framed according to sub-section (2) shall be placed before the State Legislature at the earliest opportunity.
