Section 47 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
47. Rules when to have force of law.
- All rules made by [the Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] under this Act shall be published in the Jammu and Kashmir Government Gazette and shall thereupon so far as they are consistent with this Act have the force of law.
