Section 14 in The East Punjab Displaced Persons Land Re-settlement Act, 1949
14. Power to make rules.
(1)the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the official Gazette, make such rules as appear to it to be necessary or expedient for putting into effect the provisions of this Act.(2)Without prejudice to the generality of the powers conferred by sub-section (1) such rules may provide for all or any of the following matters, namely, -(a)the procedure to be followed in arbitration under section 9;(b)the principles to be followed in apportioning the cost of proceedings before the arbitrator and on appeal;(c)the maximum amount of an award against which no appeal shall lie; and(d)any incidental supplementary matters for which the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government thinks it expedient for the purpose of this Act to provide.
