Section 82 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
82. Power of Government to make rules.
(1)The State Government may, by notification in the [Fort, St. George Gazette] [Now, the Tamil Nadu Government Gazette.], make rules to carry out generally the purposes of this Act.(2)All notifications and rules made under this section shall, as soon as possible, after they are made, be placed on the table of the Legislative Assembly for one month, and shall be subject to such modification whether by way of repeal or amendment as the Legislative Assembly may make during the session in which they are so laid.
