Section 16 in Maharashtra Khoti Abolition Act, 1950
16. Rules.
- The [State Government] [These words were substituted for the words 'Provincial Government' by Bombay 18 ,-)f 1950, Section 2(ii).] may make rules for the purpose of carrying out the provisions of this Act. Such rules shall be subject to the condition of previous publication and shall, when finally made, be published in the Official Gazette.
