Section 86 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
86. Regulations.
(1)A Town and Country Development Authority or Special Area Development Authority, as the case may be, may, subject to the provisions of this Act and the rules made thereunder, make regulations generally to carry out the purposes of this Act.(2)In particular and without prejudice to the generality on the foregoing power, such regulations may provide for,-(a)the summoning and holding of meetings, the time and place where such meetings shall to be held; the conduct of business thereat;(b)procedure for disposal of developed lands, houses, buildings and other structures under Section 58;(c)the management of property and the maintenance and audit of accounts;(d)the mode of appointment of committees, summoning and holding of meetings, and the conduct of business of such committees;(e)such other matters as may be necessary for the exercise of the powers and performance of duties and functions by the Town and Country Development Authority or the Special Area Development Authority as the case may be, under this Act.
