Section 58 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
58. Power to make rules.
(1)The State Government may make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the fees payable in respect of any application or statement under this Act;(c)the manner of authentication of notices, orders and other instruments of the prescribed authority; and(d)the preparation of a plan for the development of any slum area or slum, clearance area and matters to be included in such plan.
