Section 18 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
18. Power to make rules.
(1)The Government may, by notification, make rules for carrying out the purposes of this Act.(2)Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the State Legislature while it is in session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, any rule is modified or annulled by the House, the rule 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.
