Section 28(2) in Tamil Nadu Agriculturists Relief Act, 1938
(2)In particular and without prejudice to the generality of the foregoing power, the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may make rules-(a)in regard to any matter, which is required to be prescribed by this Act;(b)prescribing the form of, and the fees to be paid in respect of, applications under this Act; [* * *] [Word 'and' was omitted by section 24(i)(a) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).](c)Omitted by section 24(i)(b) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).
