Section 25 in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
25. Power to make rules.
(1)The State Government may, by notification, 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 in 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 notices and orders;(f)any other matter which has to be, or may be, prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, 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.
