(1)The State Government may, by notification in the Andhra Pradesh Gazette, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for:(a)the procedure to be followed by the Collector and the District Collector in inquiries and appeals under this Act;(b)the manner of publication of notification under Section 3, sub-sections (2) and (3).(3)All rules made under this Section shall be published in the Andhra Pradesh Gazette and upon such publication shall have effect as if enacted in this Act. The rules so made shall be placed on the table of the Legislative Assembly as soon as possible after they are published and shall be subject to such modifications, whether by way of repeal or amendment, as the Assembly may make within fourteen days during the session in which they are so laid.
