Section 44 in Tamil Nadu Land Improvement Schemes Act, 1959
44. Power to make rules.
(1)The Government may [xxx] [The words 'by notification' were omitted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 1965 (Tamil Nadu Act IV of 1965).] make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)all matters allowed or required by this Act to be prescribed;(b)the manner in which the rights or liabilities shown in the statement prepared under section 25 shall be entered in the record of rights or village record;(c)the time within which any amount recoverable under sub-section (3) of section 22 or sub-section (2) of section 26 or sub-section (1) of section 34 shall be payable and the time within which and the authority or officer to whom any option exercised in pursuance of sub-section (3) of section 22 shall be intimated;(d)the manner of giving notice under this Act;(e)the procedure to be adopted for the assessment of the cost;(f)the conditions subject to which the priming and felling of shade trees in coffee and tea estates may be permitted;(g)the manner of furnishing a copy of the scheme to the panchayat concerned and the manner of giving publicity to such scheme;(h)the procedure to be adopted for carrying out the purposes of section 43.(3)Sub-section (3) about rules being placed on the Table of the Houses of the Legislature was omitted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 1965 (Tamil Nadu Act 4 of l965) which inserted new section 47-A in that behalf.
