Section 18(2) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(2)The RIICO may, from time to time, make subject to the prior approval of the State Government, regulations for all or any of the matters provided under this Act to be governed by regulations, and generally for all ancillary matters also for which provisions are necessary for the exercise of its powers and discharge of its functions and duties under this Act.
