Section 29(1) in Tamil Nadu Debt Conciliation Act, 1936
(1)The [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may make rules to carry out all or any of the purposes of this Act and not inconsistent therewith.
