Section 186 in Maharashtra Housing and Area Development Act, 1976
186. Power to make Bye-laws.
(1)The Authority may make Bye-laws, not inconsistent with this Act or any rule or regulation, which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.(2)No Bye-law made by the Authority shall come into force until it has been confirmed by the State Government with or without modification.(3)All Bye-laws made under this section shall be published in the Official Gazette by the Authority.
