Section 8 in Telangana Land Encroachment Act, 1905
8. Power to make rules.
- The [State Government] [The word 'State' was substituted for 'Provincial' by the Adaptation of Laws Order, 1950.] may make rules or orders either generally or in any particular instance,-(a)regulating the rates of assessment, [rent or fee] [Inserted by Act XXV of 1958.] leviable under section 3;(b)regulating the imposition of penalties under section 5;(c)declaring that any particular land or class of lands which are [the property of Government] [The words 'the property of Government' were substituted for 'Crown property' by the Adaptation of Laws (Amendment) Order, 1950.] shall not be open to occupation;(d)regulating the service of notices under this Act.Such general rules or orders shall be made only after previous publication.
