Section 48 in The Orissa Public Demands Recovery Act, 1962
48. Publication and effect of rules made under Section 47.
(1)Rules made under Section 47 shall be published in the Gazette and shall, from the date of publication or from such other date as may be specified have the same force and effect as if they had been contained in Scheduled II.(2)All reference in this Act to the said Schedule II shall be construed as referring to that Schedule as for the time being amended by such rules.Chapter-VI Supplemental Provisions
