Section 18 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
18. Power to make rules.
(1)The State Government may, by notification in the Nagaland Gazette, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters namely:(a)the form and particulars of any notice required or authorised to be given under this Act and the manner in which it may be served ;(b)the holding of inquiries under this Act;(c)the procedure to be followed in taking possession of public land ;(d)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;(e)the manner in which an appeal may be preferred and the procedure to be followed in appeals ; and(f)any other matter which is required to be, or may be, prescribed.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the Legislative Assembly of the State of Nagaland while it is in session for a total period of seven days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, the Assembly agrees in making any modification in the rule or the Assembly agrees that the rule should not be made, the rule 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.
