Section 126 in The Orissa Town Planning and Improvement Trust Act, 1956
126. Power of Planning authority to make bye-laws.
- The Planning authority may, with the previous sanction of the State Government, frame regulations or bye-laws not inconsistent with this Act or the Rules made thereunder or with any other law generally for carrying out all the purposes of this Act and particularly in regard to all matters; expressly required or allowed by this Act to be regulated by the Planning authority.
