Section 58 in The Displaced Persons (Debts Adjustment) Act, 1951
58. Power of State Government to make rules.
The State Government may, by notification in the Official Gazette, make rules providing for--(a)the distribution of business amongst the various Tribunals within the State;(b)the manner in which copies of documents produced before the Tribunals should be certified;(c)the returns to be made by the Tribunals and the authorities to which they may be so made.
