Section 26 in Tamil Nadu Survey and Boundaries Act, 1923
26. State Government may make rules under the Act.
(1)The State Government may, after previous publication, make rules to carry out the purposes of the Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may -(a)prescribe for different localities the unit of survey, the sub-divisions thereof and the description of the survey marks; and provide for the maintenance, renewal and repair of such marks;(b)provide for the collection and record of any information in respect of any land which has been or is about to be surveyed.(c)define the classes of officers to be appointed to do duty under this Act and the powers to be exercised by such officers;(d)prescribe and regulate the procedure to be followed by those officers in the conduct of proceedings under this Act;(e)provide for the publication of all notifications issued under this Act and for the form, issue and service of all orders, communications and notices to be issued, communicated, given or served under this Act;(f)regulate the furnishing of survey marks, labour and other matters necessary to surveys notified under this Act and the recovery of charges incidental thereto where they are recoverable;(g)provide for the apportionment of all charges, directed to be apportioned by this Act and for the determination of the cost of labour employed and of the survey marks used in any such survey;(h)prescribe the fees payable for processes issued and copies granted under this Act; and(i)prescribe the manner in which arbitrators are to be appointed and regulate the procedure to be followed by them.(3)Every rule, notification or order made or issued under this Act, shall as soon as possible after it is made or issued, be placed on the table of both Houses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in make in any modification in any such rule, notification or order or both Houses agree that the rule, notification or order should not be made or issued, the rule, notification or order shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule, notification or order.
