Section 14 in Rajasthan Religious Buildings and Places Act, 1954
14. Power to make rules
- The [State Government] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette Part 4-A, Extraordinary, dated 13.8.1957).] may, by notification in the [Official Gazette], make such rules, consistent with this Act, as may appear to it reasonable regulating all matters that are requiring by this Act to be prescribed and generally for the purpose of carrying into effect the provisions of this Act.
