Section 41(2) in Karnataka Industrial Areas Development Act, 1966
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for,-(a)the time and place of meeting of the Board and the procedure to be followed in regard to the transaction of business at such meetings under section 8;(b)the terms and conditions under which the Board may dispose of land:(c)any other matter which has to be, or may be, provided by regulations.
