Section 18 in Telangana Domestic and Industrial Water Grid Pipelines (Acquisition of Right of user in Land) Act, 2015
18.
(1)The Government may, by notification, make rules for carrying out all or any of 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 places at which and the manner in which the substance of the notification may be published under subsection (3) of section 3;(b)the time within which and the manner in which the amount of compensation shall be deposited under subsection (1) of session 11.(3)Every rule made under this Act shall, immediately after it is made, be laid before the Legislature of the State, if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following the Legislature of the State agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled 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.
