Section 13(1) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
(1)The Government may [xxx] [The words 'by notification' were omitted by section 8(i)(a) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).] make rules to carry out the purposes of this Act and in particular-(a)for the delegation of their powers to the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980. Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.], [Collectors of the districts] [Substituted for 'Collectors' by section 8(i)(b) the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980. Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] or other authorities;(b)for the provision of such appeals and revision as may be found necessary in respect of the orders passed by any authority to whom powers may be so delegated;(c)[ for the manner of classification of, and the publication of specified particulars of, any zone under section 3;] [Substituted for original clause (c) by section 8(i)(c) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).](cc)[ the procedure to be followed by the authorised officer before the levy of betterment contribution under this Act;] [Substituted for original clause (c) by section 8(i)(c) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).](d)for all matters expressly required or allowed by this Act to be prescribed.
