Section 11 in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
11. [ Power to make rules. [[Section 11 Substituted for original Section by W.B. Act 32 of 1976. Original Section 11 was as under:-
'11. Power to make rules. - The State Government may by notification in the Official Gazette, make rules for carrying out the purposes of this Act.'.]](1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any other the matters which may be or is required to be prescribed under this Act.]
