Section 24 in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
24. Rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules to carry out the purpose of this Part.(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)under section 5, the period within which and the manner in which the occupancy price shall be paid;(b)under sections 12 and 13, the period and form in which an application for compensation shall be made;(c)under section 18, the value of court-fee stamp on an appeal;(d)under section 21, the denomination and form of bonds;(e)any other matter which has to be, or may be prescribed.(3)All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the Legislature may make during the session in which they are so laid or the session immediately following and publish in the Official Gazette.
