Section 13 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
13. Power to make rules.
(1)The Government may make rules for earning out all or any of the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the officer by whom an application for compensation to be made:(b)the form of application for compensation and particulars it may contain and fees if any, to be paid, in respect of the application for compensation:(c)the authority to whom the claim for compensation has to be made:(d)the matters to be taken into account in arriving at the quantum of compensation by the authority prescribed under Section II;(e)the procedure to be followed in deciding the claim for compensation by the authority prescribed under section II; and(f)any other matter which is to be or may be prescribed.(3)Even rule made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of the Legislative Assembly and if, before the expiry of the session in which it is so placed or the next session, the Legislative Assembly agrees in making any modification in any such rule or notification or the Legislative Assembly agrees that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.
