Section 184(1) in Maharashtra Housing and Area Development Act, 1976
(1)The State Government may, by notification in the Official Gazette, [prospectively or retrospectively with effect from such date, as it may specify in such notification] [These words were substituted for the words 'made rules' section 1 (w.e.f. 9-5-2002).] for the purpose of carrying into effect the provisions of this Act.
