Section 14(1) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make [rules consistent with this Act for the carrying out of all or any of its purposes.] [For rules, see East Punjab Govt. Notification No. 3235, dated 20.10.1948, published in East Punjab Govt. Gazette, 1948, Part I, page 934-39.]
