Section 21 in Azamabad Industrial area (Termination and Regulation of Leases) Act, 1992
21. Power to make Rides.
(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 generally of the foregoing power, such rules may provide for,-(a)guidelines and procedure to be followed where a lessee intends to surrender his lease-hold rights;(b)guidelines to the Competent Authority for allotment or resumed plots or portions there of;(c)specifying the Authority Competent to enter into fresh lease and the procedure thereof;(d)manner of demolition of unauthorised constructions on the demised plot and specifying authorities and procedure therefor;(e)[ revision of rent, premium, quit rent from time to time and the collection thereof or any other amount due from any person in respect of the demised plot.] [Substituted by Act No. 1 of 2000, dated 19.5.2000.](3)Every rule made under this Act shall immediately after it is made, be laid before the Legislative Assembly 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 Legislative Assembly agrees in making any modification in the rule or in the annulment or the rule, the rule shall' from the date on which the modification or a hutment is notified have effect only in stick 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.
