Section 16 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
16. Power to make rules.
(1)The state government may make rules for the purpose of carrying out the provisions of this Act.(2)All rules made under this Act shall be subject to pre publication.(3)All rules made under this Act shall be laid on the table of legislative Assembly.
