Section 23 in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
23. Power to make rules.
(1)The Government may, by notification in the [Tamil Nadu Government Gazette] [These words were substituted for the words and letters 'Fort St. George Gazette' by section 5 of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).]. 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 procedure to be followed by the competent authority in making inquiries under section 3 or section 6;(b)The procedure to be followed in arbitration proceedings and appeals under this Act :(c)The principles to be followed a determining the amount of compensation and method of payment of such compensation ;(d)The principles to be followed in apportioning the cost of proceedings before the arbitrator and on appeal under this Act ;(e)The manner of service of notice and orders ;(f)Any other matter which has to be, or may be, prescribed.(3)All rules made and all notifications (other than those relating to notices) issued under this Act shall, as soon as possible after they are made or issued, be placed on the table of both the Houses of the Legislature and shall be subject to such modifications by way of amendments or repeal as the Legislative Assembly may make within fourteen days on which the House actually sits either in the same session or in more than one session.
