Section 33(2) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
(2)in particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:(a)under sub-section (1) of section 16, the manner in which Government lands shall be dealt with by the Corporation after development;(b)under section 18, the committee of the Corporation to hear appeals under that section and the procedure to be followed by it;(c)under section 29, the additional terms and conditions subject to which lands and buildings in industrial estate and industrial areas may be held or used;(d)any other matter, which has to be, or may be, prescribed by regulations.
