Section 51 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
51. Power to make regulations.
- The Authority may, with the prior approval of the Government, from time to time, make regulations, not inconsistent with provisions of the Act and the rules made thereunder, for all or any of the matters to be provided under this Act by regulations and generally for all other matters for which provision is, in the opinion of the Authority, necessary for the exercise of its powers and the discharge of its functions under this Act.
