Section 46(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1)The State Government may, subject to the condition of previous publication, by notification in the Official Gazette, make rules to carry out the purposes of this Act:[Provided that, when the rules are being made for the purposes of Chapter I-C of this Act for the first time, the same may be made without prepublishing the same.] [Proviso added by Maharashtra 1 of 2004, (w.e.f. 23-10-2003).]
