Section 96(1) in The Jaipur Development Authority Act, 1982
(1)The Authority may, from time to time, make regulations for all or any of the matters to be provided under this Act by regulations for all or any of the matters to be provided under this Act by regulations and generally for all other matters for which provision is, in the opinion of the Authority, necessary for the exercise of its powers and the discharge of its functions and duties under this Act.
