LexSection 13 — Power for Local Government to make regulations.
The Sarais' Act, 1867
The Local Government may from time to time make regulations for the better attainment of the objects of this Act, provided that such rules be not inconsistent with this Act or with any other law for the time being in force, and may from time to time repeal, alter and add to the same. All regulations made under this Act and all repeals thereof, and alterations and additions thereto, shall be published in the Local official Gazette .Open in Lexace · Ask the AI about this section