Section 28 in Tamil Nadu Agriculturists Relief Act, 1938
28. Power to make rules.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may make rules for carrying into effect the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may make rules-(a)in regard to any matter, which is required to be prescribed by this Act;(b)prescribing the form of, and the fees to be paid in respect of, applications under this Act; [* * *] [Word 'and' was omitted by section 24(i)(a) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).](c)Omitted by section 24(i)(b) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).(3)[ (a) All rules made under this Act shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.(4)Every 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] [Sub-sections (3) and (4) were substituted for the original sub-section (3) by section 24(ii) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Lam Order, 1987.] in making any modification in any such rule or notification or [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Lam Order, 1987.] 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.]Tamil Nadu Agriculturists Relief (Amendment) Act, 1949[Tamil Nadu Act V of 1949]Received the assent of the Governor-General on the 15th March 1949 and published in the Fort St. George Gazette, dated the 22nd March 1949.An Act further to amend the Tamil Nadu Agriculturists Relief Act, 1938. Whereas it is expedient to amend the Tamil Nadu Agriculturists Relief Act, 1938 (Tamil Nadu Act IV of 1938), for the purpose hereinafter appearing. It is hereby enacted as follows:-
