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State of Tamilnadu - Section

Section 9 in Param Bikulam-Aliyar Project (Regulation of Water Supply) Act, 1993

9. Power to make rules.

(1)The Government may, by notification in the Tamil Nadu Government Gazette, make rules to carry out the purposes of this Act.
(2)
(a)All rules made under this Act shall be published in the Tamil Nadu Government Gazette and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.
(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the date on which they are published.
(3)Every rule, or order made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of the Legislative Assembly, and if before the expiry of the session in which it is so placed or the next session, the Legislative Assembly agrees that the rule or order, or notification should not be made or issued, the rule or order or notification shall, thereafter, have effect, only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or order or notification.The Schedule(See sections 3(1) and 8)
S.No. Zone Extent of land in acres
(1) (2) (3)
1 Zone I 98,558
2 Zone II 98,418
3 Zone III 94,024
4 Zone IV 86,152