Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Maharashtra - Subsection Section 11(2) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006 (2)Except when the rules are made for the first time, all rules made under this Act shall be subject to the condition of previous publication.
