Section 24 in Maharashtra Land Improvement Schemes Act, 1942
24. Power to make rules.
(1)[State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification published in the Official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality or the foregoing power, such rules may be made to determine the following matters, namely:(i)[ the matters to be prescribed under clause (ix) of section (1) and clause (v) of sub-section (2) of section 4; [Clauses (i) to (iv) were substituted for the original clauses (i) to (viii) by Bombay 7 of 1945, section 19 read with Bombay 29 of 1948, section 2.](ii)the matters to be prescribed under clause (d) of sub-section (1) of section 13;(iii)[ other particulars to be prescribed under sub-section (1) and (2) of section 13A;(iiia)the manner in which the rights and liabilities shown in the statements prepared under section 13 and 13A shall be entered in the record of rights or village record and in the village accounts;](iv)the manner of giving notice under section 16;](v)the manner in which documents, plans and maps shall be accessible to the public under section 19;[****] [Clause (vi) was deleted by Bombay 8 of 1953, Section 3.](3)The rules made under this section shall be subject to the condition of previous publication.(4)[ Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session for a total period for thirty days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rules or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification 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 or omitted to be done under that rule] [Sub-section (4) was inserted by Maharashtra 26 of 1976, section 2].
