Section 12 in The Tuljapur Development Authority Act, 2008
12. Power to make regulations.
- The Development Authority may, subject to the previous approval of the State Government by notification in the Official Gazette, make regulations consistent with this Act and the rules made thereunder, for all or any of the matters for which provision is, in the opinion of the Development Authority, necessary for the exercise of its powers and the discharge of its functions under this Act.
