Section 22 in The Punjab Land Preservation Act, 1900
22. Power to make rules
. - (1) The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules, consistent with this Act, -(a)regulating the procedure to be observed in any inquiry or proceeding under this Act: and(b)generally for the purpose of carrying into effect all or any of the provisions of this Act.(2)All rules made under this section shall be published in the [Official Gazette.] [Substituted for the word 'Gazette' by the Government of India (Adaptation of Indian Laws), Order, 1937.]
