Section 15 in Assam Land Grabbing (Prohibition) Act, 2010
15. Special Court to make Regulation.
(a)The Special Court may, by notification published in the Official Gazette, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder, relating to the procedure to be followed for the conduct of the cases and for regulating the manner of taking decisions.(b)The Special Court may cause a public notice of the substance of such regulations for the information of the general public.(c)All regulations made by the Special Court under this section shall, as soon as may be after they are made, be laid before the Assam Legislative Assembly while it is in session, for a total period of not less than fourteen days, which may be comprised in one session or two or more successive sessions and shall unless some later date is appointed, take effect from their publication in the Official Gazette subject to such modification or annulments as the Assam Legislative Assembly may, during the said period agree to make, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
