Section 17 in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
17. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the form of any notice required or authorised to be given under this Act and the manner in which it may be served;(b)the holding of enquiries under this Act;(c)the procedure to be followed in making possession of public premises;(d)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;(e)the manner in which appeals may be preferred and the procedure to be followed in appeals;(f)any other matter which has to be or may be prescribed.(3)Every rule made under this section shall be laid, as soon as may be, after it is made, before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rules 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 a annulment shall be without prejudice to the validity of anything previously done under that rule.
