Section 159 in The Maharashtra Regional and Town Planning Act, 1966
159. Power to make regulations.
- [(1) Any Regional Board, Planning Authority or Development Authority may with the previous approval of the State Government, make regulations consistent with this Act and the rules made thereunder, to carry out the purposes of this Act, and without prejudice to the generality of this power,-(i)a Regional Board or a Development Authority may make,-(a)regulations subject to which it shall exercise powers and perform functions under this Act;(b)regulations for regulating its procedure and the conduct of its business at its meeting;(c)regulation providing for any other matter which has to be or may be prescribed by regulations;(ii)a Planning Authority may make,-(a)regulations prescribing the manner in which its order under sub-section (1) of section 45 shall be communicated to the applicant seeking permission under that section;(b)regulations prescribing the time within which and the manner in which a notice shall be served on the State Government under sub-section (1) of section 49;(c)regulations providing for any other matter which has to be or may be prescribed by regulations.](2)[ The State Government may make special development control regulations consistent with this Act and the rules made thereunder, to carry out the purpose of executing a Special Township Project and such regulations may be a part of Development Control Regulations of Development Plan or Regional Plan, as the case may be.] [Sub-section (2) was added by Maharashtra 22 of 2005, Section 5, (w.e.f. 20-6-2005).]
