Section 35 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
35. Power to make rules.
(1)The Government may, subject to the condition of previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)[ * * *] [ Clauses (b), (c) and (d) were deleted by Bombay 64 of 1959, Section 12.](c)[ * * *] [ Clauses (b), (c) and (d) were deleted by Bombay 64 of 1959, Section 12.](d)[ * * *] [ Clauses (b), (c) and (d) were deleted by Bombay 64 of 1959, Section 12.](3)All rules made under this section shall be published in the Official Gazette and on such publication shall have effect as if enacted in this Act.
