(1)The State Government may make rules to carry out all or any of the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, they may make rules regulating all or any of the following matters:-(a)the investing of Courts of Original jurisdiction with powers to try summarily suits for the recovery of rent or michavaram and the procedure to be followed in such suits;(b)the period of limitation for applications under this Act for which no period is specially fixed therein;(c)the fees payable for the determination of fair rent and the persons by whom and the period within which such fees shall be paid;(d)the registers to be kept and maintained by Rent Courts and the particulars to be entered therein;(e)the lease of waste or forest lands under section 52;(f)the form in which applications or appeals under this Act shall be preferred and the fees payable in respect thereof.(3)The rules made under this Act shall, on publication in the [Fort St. George Gazette,] [Now the Tamil Nadu Government Gazette.] have effect as if enacted in this Act. The rules shall be placed on the table of the Legislative Assembly of the State as soon as possible after they are published and shall be subject to such modifications whether by way of repeal or amendment as the Assembly may make during the session in which they are so laid.The Schedule[Schedule was omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.]
