Section 53 in State Land Acquisition Act, 1990 (1934 A.D.)
53. Power to make rules.
(1)Government shall have power to make rules consistent with this Act for the guidance of officers in all matters connected with its enforcement, and may from time to time alter and add to the rules so made.(2)The power to make, alter and add to rules under sub section (1) shall be subject to the condition of the rules being made, altered or added to after previous publication.(3)All such rules, alterations and additions shall be published in the Government Gazette and shall thereupon have the force of law.
