Section 27 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
27. Power to make rules.
(1)The Government may make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the fee payable in respect of any application or statement under this Act.(3)[ Every rule made under this Act shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Inserted by Tamil Nadu Kudiyiruppu Laws Amendment Act, 1982 (Tamil Nadu Act 35 of 1982).], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws and Order, 1987.] in making any modification in any such rule or [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws and Order, 1987.] that the rule should not be made, the rule shall, thereafter, have effect only in such modified form or be or 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.]
