Section 57(1) in The Displaced Persons (Debts Adjustment) Act, 1951
(1)The Central Government may, by notification in the Official Gazette, make [rules] [For the Displaced Persons (Debts Adjustment) Rules, 1951, see Gazette of India, 1952, Pt. II, See. 3, p. 80. For the Insurance Claims Board Rules, 1952, see ibid., Pt. II, Section 3, p. 1764.] for carrying out the purposes of this Act.
