Section 35 in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
35. Power to make rules:.
(1)The Government may, subject to the conditions of previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by the Collector, Special Tribunals, authorities and officers appointed,or having jurisdiction under this Act;(c)the time within which applications and appeals may be presented under this Act, in cases for which no specific provision in that behalf is made herein;(d)the application of the provision of the Code of Civil Procedure, 1908, and the Indian Limitation Act, 1908, to applications, appeals and proceedings under this Act.(3)All rules made under this section shall be published in the Official Gazette and on such publication shall have effect as if enacted in this Act.
