Section 9(2) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for,-(a)manner of enquiry to be held under [sub-section (2)] [Substituted by Act 27 of 1995 w.e.f. 3.6.1995] of section 6;(b)[ the powers and duties of the [Competent Authority] [Clause (b) to (d) inserted by Act 9 of 1994 w.e.f. 1.8.1992];(c)[ xxx] [Omitted by Act 27 of 1995 w.e.f. 3.6.1995](d)the period within which the sale deed under sub-section (2) of section 7 shall be executed;](e)[] [Re-lettered by Act 9 of 1994 w.e.f. 1.8.1992] the amount to be paid under section 7;(f)[] [Re-lettered by Act 9 of 1994 w.e.f. 1.8.1992] any other matter for which rules have to be made or are necessary under this Act.
