Section 12 in The Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991
12. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may be made to provide for all or any of the following matters, namely:-(a)the period within which and the form in which, an application may be made under clause (a) of the sub-section (2) of section 4;(b)the period within which, and the form in which, an application may be made under clause (a) of sub-section (3) of section 5;(c)the manner in which, the time within which and fees on payment of which, an appeal may be filed under section 6(d)any other matter which is to be, or may be, prescribed by rules, made under this Act.(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 modification 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 the Official Gazette and shall thereupon take effect.
