Section 3V in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
3V. Power to make regulations.
- The Slum Rehabilitation Authority may make regulations consistent with this Act and the rules made thereunder for all or any of the matters to be provided under this Act by regulations and generally for all other matters for which provision is, in the opinion of the Slum Rehabilitation Authority, necessary for the exercise of its powers and the discharge of its functions under this Act.
