Section 16(1) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(1)The Stale Government may make [rules] [For rules made in exercise of (he power conferred by this seel ion, see Notification No. 216 SL. Ref. dared the 2nd February, 1953, of the Land and Land Revenue Department, published in the Calcutta Gazette, dated the 19th February. 1953. Part I. Pace 505.] for carrying out the purposes of this Act.
