Section 259 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
259. Rule subject to the condition of previous publication.
(1) All rules made under Section 257 and Section 258, shall be subject to the condition of previous publication, and the date to be specified under clause (3) of section.23 of the General Clauses Act, 1897 (Central Act X of 1897), shall not be less than one month from date on which the draft of the proposed rules is finally published.Provided that any rules under Section 257 may be made without previous publication if the State Government considers that it should be brought into force at once.(2)All rules made under this Act shall be laid for not less than fourteen days before the State-Legislature as soon as possible after they are made.
