Section 10 in Tamil Nadu Inams (Assessment) Act, 1956
10. Power to make rules.
(1)The State Government may [Legislative Assembly agrees] [Substituted for 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] make rules to carry out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)The determination of the assessment leviable under this Act in respect of unsurveyed land;(b)The classification of lands as wet, manavari or dry, for the purpose of fixing the rate of assessment leviable under this Act;(c)The procedure to be followed by the Collector and the District Collector in inquiries and appeals under this Act;(d)The manner of publication of the notifications under section 3, subsections (2) and (3)[and section 3-A, sub-section (2) and (3)] [Added by section 4(H) of the Tamil Nadu Inams (Assessment) Amendment Act, 1961 (Tamil Nadu Act 16 of 1961).].(3)[ All rules made under this Act shall be published in the Fort St. George Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.] [Substituted for original sub-section (3) by section 4(iii) of the Tamil Nadu Inams (Assessment) Amendment Act, 1961 (Tamil Nadu Act 16 of 1961.](4)[ Every rule made under this Act, shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for original sub-section (3) by section 4(iii) of the Tamil Nadu Inams (Assessment) Amendment Act, 1961 (Tamil Nadu Act 16 of 1961.], and if before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification, in any such rule or [Legislative Assembly agrees] [Substituted for 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule should not be made, the rule 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.]
