Section 23(1) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(1)The Government may, by notification in the [Tamil Nadu Government Gazette] [These words were substituted for the words and letters 'Fort St. George Gazette' by section 5 of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).]. make rules for carrying out the purposes of this Act.
