Section 23 in Punjab Urban Estates (Development and Regulation) Act, 1964
23. Power to make rules.
(1)The State Government may by notification 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 of the following matters, namely :-(a)the terms and conditions on which any land or building may be transferred by the State Government under this Act ;(b)the manner in which consideration money for any transfer may be paid ;(c)the rate of interest payable, and the procedure for payment of instalments, interest, fees, rents or other dues payable under this Act(d)the terms and conditions under which the transfer of any right, title or interest in any site or building may be permitted;(e)erection of any building or the use of any site ;(f)levy of fees or taxes under section 7;(g)the terms and conditions for the breach of which any site or building may be resumed ;(h)the conditions with regard to the buildings to be erected on sites transferred under this Act ;(i)the form of notice and the manner in which notices may be served ;(j)the form and manner in which appeals and applications under this Act may be filed and the fees leviable on such appeals and applications ;(k)the matters referred to in sub-section (2) of section 5 ;(l)any other matter which has to be or may be prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made before [***] [Omitted by 'each House of' the Adaptation of Punjab Laws Order, 1970.] the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive, sessions, and if before the expiry of the session in which it is laid or the session immediately following [the Legislature] [Substituted for the words 'both Houses' by the Adaptation of Punjab Laws Order, 1970.] agree in making any modification in the rule or [the Legislature] [Substituted for the words 'both Houses' by the Adaptation of Punjab Laws Order, 1970.] agree 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.The Schedule(See Section 8)Provisions of the Punjab Municipal Act, 1911.Sections 93 to 95, 106, 107, 108, 110 to 112, 121 to 124, 125 to 131, 141 to 150, 151 to 153, 154 to 157, 167 to 168, 173, 188, 197, 197-A, 199, 200, 201, 202, 203, 206, 208, 209, 210, 211, 212, 213, 214 to 223, 224, 225 to 227', 228 to 230, 232, 234, 236, 239 and 240.
