Section 155(3) in The Punjab Land Revenue Act, 1887
(3)Rules made by the Financial Commissioner under this or any other section of this Act, shall not take effect until they have been sanctioned by the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] [-] [The words 'and rules under clause (c) of sub-section (1) shall not take effect until they have also been confirmed by the Governor-General in Council' were repealed by the Decentralization Act, 1914 (4 of 1914).].[156. Rules to be made after previous publication. - The power to make any rules under this Act is subject [-] [For provision concerning the making of rule after previous publication see General Clauses Act, 1897 (10 of 1897), Section 23.] to the condition of the rules being made after previous publication.]
