Section 81I in The Maharashtra Municipal Corporations Act, 1949
81I. Power to make regulations. - The Commissioner, with the approval of the Standing Committee, and Transport Manager, with the approval of the Transport Committee, as the case may be, may make regulations for all or any of the following matters, namely :-
(a)the forms of notices under sections 81-B and 81-C and for prescribing the other manner in which they may be served under those sections;(b)the holding of inquiries under this Chapter;(c)the procedure to be followed in taking possession of any Corporation premises, under section 81-B;(d)the manner in which the damages under section 81-C may be assessed and the principles which may be taken into account in assessing such damages;(e)the manner in which appeals may be preferred under section 81-F and the procedure to be followed in such appeals;(f)any other matter which has to be, or may be, prescribed under this Chapter by regulations.
