Section 24 in The Himachal Pradesh Requisition of Immovable Property Act, 1987
24.
(1)The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any or the following matters, namely:-(a)the procedure to be followed by the competent authority in making inquiries under section 3 or section 6;(b)the procedure to be followed in arbitration proceedings and appeals under this Act;(c)the principles to be followed in determining the amount of compensation, method of payment and conditions of such compensation;(d)the principles to be followed in apportioning the cost of proceeding before the arbitrator and an appeal under this Act;(e)the manner of service of notices and orders;(f)rent and its recovery; and(g)any other matter which has to be or may be prescribed.(3)Every rule framed under this Act, shall be laid, as soon as may be after it is made before the Legislative Assembly, while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session, in which it is so laid or the sessions aforesaid, the Assembly makes any modification in the rule or decides 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.
