Section 48 in The Maharashtra Metropolitan Region Development Authority Act, 2016
48. Power to make regulatio.
- The Metropolitan Authority may, with the prior approval of the State Government, from time to time, make regulations, not inconsistent with provisions of the 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 Authority, necessary for the exercise of its powers and the discharge of its functions under this Act.
