Section 24(1) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(1)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make [rules] [For West Bengal Premises Requisition and Control Rules, 1947 See Notification No. 3775-L.A. (PW) dated the 11.5.48, published in the Calcutta Gazette, Extraordinary, Part I, pages 261-264.] for carrying out the purposes of this Act.
