Section 11 in Telangana Rights in Land and Pattadar Pass Books Act, 1971
11. Power to make rules.
(1)The Government may, by notification and after previous publication, 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,-(a)regulating the manner of preparation, compilation, maintenance and amendment of the record of rights and prescribing the forms in which they are to be compiled or maintained, the places at which and the officer by whom such record of rights have to be maintained and the officer by whom the said records are to be verified and amended;(b)the maintenance of other records, registers, accounts, map and plans to be maintained for the purposes of this Act and the manner and forms in which they shaIl be prepared and maintained;(bb)[ regulating the manner of preparation, issue, maintenance and renewal of [title deeds and pass books;] [Inserted by Act No. 1 of 1989.]](c)the inspection of the records, registers and documents maintained under this Act and the fees for the grant of copies thereof or extracts therefrom;(d)the procedure to be followed in making enquiries and hearing appeals under this Act;(e)the manner in which appeals shall be filed and the fees therefor;(f)the manner of service of any notice, intimation or other communication to be issued under this Act;(g)any other matter that is to be or may be prescribed under this Act.(3)Every rule made under this Act shall, immediately after it is made, be laid before each House of the State Legislature 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 both Houses agree 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.
