(1)Every power to make [rules] [For Delhi Land Reforms Rules, 1954, see Notification Bo. F 3(16)/54 GA&R dated the 11th November 1954; Delhi State Gazette, Pt. V dated 20th January, 1955, p. 27] given by this Act shall be deemed to include the power to provided for(a)Imposing limits of time within which things to be done for the purposes of the rules must be done, with or without powers to any authority therein specified to extend limits imposed;(b)the procedure to be followed in suits, applications and other proceedings under this Act, in cases for which no specific provisions has been made herein;(c)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer and authority;(d)the time within which applications and appeals may be presented under this Act, in cases for which no specific provision in that behalf has been made herein;(e)the fees to be paid i n respect of appeals and applications under this Act, in cases for which no specific provisions in that behalf has been made herein;(f)the application of the provisions of the [*] [See Limitation Act, 1963 (36 of 1963)] Indian Limitation Act, 1908, to applications, appeals and proceedings under this Act, other than those mentioned in Schedule I;(g)the delegation of powers conferred by this Act on the Chief Commissioner or any other authority, officer or person; and(h)the transfer of proceedings from one authority or officer to another.(2)All rules made under this Act, shall be published in the Official Gazette, and shall, unless some later date is appointed, come into force on the date of such publication.(3)[ All rules made under this Act shall be laid for not less than thirty days before both Houses of Parliament as soon as possible after they are made and shall be subject to such modifications as Parliament may make during the session in which they are so laid or the session immediately following.] [Inserted by Act 4 of 1959 sec 20 (w.e.f. 12-3-1959)]
