Section 25 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
25. Power to make rules.
(1)The Government may make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to generality of the foregoing power, such rules may provide for or regulate:-(a)all matter expressly required or allowed by this Act to be prescribed; and(b)the manner of authentication of orders and other instruments of the Collector.
