Section 21 in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
21. Power to make rules.
(1)The State government may, by notification and after previous publication, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may pro-vide for all or any of the following matters, namely :-(a)the manner in which notifications under section 4 shall be published;(b)the manner in which the reclamation scheme shall be published;(c)the manner in which owners of land shall be informed under section 7(1) about the reclamation scheme;(d)the manner in which the land shall be restored under section 10 ;(e)the procedure to be adopted for depositing the amount apportioned under section 11;(f)the amount up to which, the manner in which and the conditions subject to which the rent may be enhanced under section 14; and(g)any other matter which can 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 words 'each House of' omitted by the Adaptation of Punjab Laws Order 1970.]the State Legislature while it is in session for a total period of ten 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 laid or the session immediately following, [the Legislature] [Substituted for the words 'both Houses' by the Adaptation of Punjab Laws Order 1970.] agree in making any modification in the rule or [the Legislature] [Substituted for the words 'both House' by the Adaptation of Punjab Laws Order 1970.] agree that the rule should not be made the rule shall thereafter have effect only in such modified from 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 the rule.
