Subject to the provisions of this Act, if it appears to the National Executive Committee, State Executive Committee or the District Authority 1 [or the Urban Authority], as the case may be, that provisions of any rule, regulation, notification, guideline, instruction, order, scheme or bye-laws, as the case may be, are required to be made or amended for the purposes of prevention of disasters or the mitigation thereof, it may require the amendment of such rules, regulation, notification, guidelines, instruction, order, scheme or bye-laws, as the case may be, for that purpose, and the appropriate department or authority shall take necessary action to comply with the requirements.Open in Lexace · Ask the AI about this section
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