- [(1) All rules made under this Act shall be published in the Official Gazette.] [Substituted by A.O.1937.](2)All rules published as required by this section shall, upon such publication, have effect as if enacted by this Act(2A)[ Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree 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.] [Inserted by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.](3)[ Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.] [Inserted by the Delegated Legislation Provisions (Amendment) Act, 2004 (4 of 2005), Section 2 and Sch. (w.e.f. 11.1.2005).][76-A. Delegation of certain powers. [Inserted by Act 4 of 1914, Section 2 and Sch.]- [[* * *] The State Government may, by notification in the Official Gazette], delegate(a)all or any of the powers conferred on it by sections 2(9), 33(3)(b), 70(1), 74 and 78 to the Chief Controlling Revenue-authority, and(b)all or any of the powers conferred on the Chief Controlling Revenue-authority by sections 45(1), (2), 56(1) and 70(2) to such subordinate Revenue-authority as may be specified in the notification.]
