Section 89D in The Registration (Gujarat Amendment) Act, 2018
89D. Power to make rules for filing of true copies of documents and notices referred in sections 89A and 89B.
(1)The State Govemment may, by notification in the Oficial Gazette, make rules for carrying out the purposes of section 89A and section 89B.(2)In particular and without prejudice to the generality ofthe foregoing powers, such rules may provide for,-(a)the manner in which notices or true copies of documents shall be prepared, and(b)the manner of filing ofthe notices or true copies.(3)All rules made under this section shall, be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make, during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in ihe Oficial Gazene and shall thereupon take effect.
