Section 17 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
17. Power to make rides.
(1)The Government may, [x x x] [The words 'by notification' were omitted by section 3(v)(a)of the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961) which tuns deemed to have come into force on the 2nd March 1960.] make rules to carry out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the procedure to be followed by Rent Courts and Rent tribunals;(b)the matters to be taken in to account in determining normal gross produce;(c)the fees to be paid in respect of applications and appeals under this Act;(d)the time within which appeals may be presented under this Act;(e)the notification of prices of agricultural or horticultural produce for the purpose of fixing the cash value of the fair rent.(3)[ (a) All rules made under this Act shall be published in the [Fort St. George Gazette] [Substituted for the original sub-section (3) by section 3(v)(b) by the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961) which tuns deemed to have come into force on the 2nd March 1960.] and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.](b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.(4)Every rule made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or notification or [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule or notification should not be made or issued, the rule or notification 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 or notification.
