Section 107 in Haryana Urban Development Authority Act, 1977
107. Power to make rules for purposes of this Chapter.
(1)The State Government may by notification in the Official Gazette make rules for carrying out the purposes of this Chapter.(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 levy of fee on a memorandum of appeal under sub-section (5) of Section 81.(b)the procedure to be followed by the Chairman in the determination of betterment charge, and the powers that it shall have for that purposes;(c)any other matter which has to be, or may be, prescribed by rules.(3)All rules made under this Chapter shall, as soon as may be after these are made, be laid before the State Legislature, while it is in session for a total period of not less than ten days, extending in its one session or more than one successive sessions, and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modifications or annulments, as the State Legislature may, during the said period, agree to make.
