Section 15 in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
15. Power to make rules.
- The Administrator may, by notification in the Official Gazette, make rules to carry out the purposes of this Regulation.Ministry of External AffairsNotificationsS.O. 2202, dated 13th July, 1962 - In exercise of the powers conferred by sub-section (3) of section 1 of the Daman (Abolition of Proprietorship of Villages) Regulation, 1962 (7 of 1962), the Central Government hereby appoints the 13th day of July, 1962, as the date on which the said Regulation shall come into force
