Section 55 in U.P. Urban Planning and Development Act, 1973
55. Power to make rules.
(1)The State Government may, by notification in the Gazette, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the force going power, such rules may provide for all or any of the following matters, namely-(a)[ the levy of fee on a memorandum of appeal under Sub-section (5) of Section 15 or under Sub-section (2) of Section 27] [Substituted by UP Act No. 13 of 1975](b)the procedure to be followed by the [Chairman] [Substituted by section-8 of amendment act-1976(Act No-19 of 1976) effective from 15.08.1975] in the determination of betterment charge, and the powers that it shall have for that purpose;(c)any other matter which has to be, or may be, prescribed by rules.(3)All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of not less than thirty days, extending in its one session, or more than one successive session, and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulment as the two Houses of the Legislature may, during the said period, agree to make, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done there under.
