Section 72 in Maharashtra Horticulture Development Corporation Act, 1984
72. Power to make regulations by Corporation.
- The Corporation may, with the previous approval of the State Government, make regulations consistent with this Act and the rules made thereunder, to carry out the purposes of this Act, and without prejudice to the generality of this power, such regulations may provide for-(a)under section 7, the time and place of meetings of the Corporation and the procedure to be followed in regard to the transactions of business at such meetings;(b)under section 20, the officers of the Corporation who may operate its accounts;(c)under section 56, the manner in which Government lands transferred to the Corporation shall be dealt with by the Corporations after development;(d)the additional terms and conditions subject to which lands or plots and estates may be held or used;(e)any other matter which has to be, or may be, provided by regulations.
