Section 18 in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
18. Power to make rules.
(1)The Government may make rules to carryout the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the manner of preparation, maintenance and revision of the record of tenancy rights;(c)the form in which the record of tenancy rights shall be prepared;(d)the procedure to be followed by the authorities and officers appointed or having jurisdiction under this Act;(e)the time within which appeals and applications for revision may be presented under this Act in cases for which no specific provision in that behalf has been made herein;(f)the fees to be paid in respect of applications and appeals under this Act; and(g)the manner of communicating to the party concerned every decision or order in any proceeding against which an appeal or revision is provided for by this Act.(3)All rules made under this Act shall be published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(4)Every rule made under this Act shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1967.] and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1967.] in making any modification in any such rule or [the Legislative Assembly agrees] [Substituted for 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1967.] 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.
