Section 4 in The Hyderabad (Abolition of Cash Grants) Act, 1952
4. Power to make rules.
- [(1)] [The principal Act shall be renumbered as sub-section (1) and the portion beginning with the words 'Such rule shall' and ending with the words 'previous publication' were added by Maharashtra Act No. 18 of 1961, Section 5(1)(2).] The Government may, from lime to time, make rules for carrying out the purposes of this Act.[Such rules shall be made subject to the condition of previous publication.] [ The principal Act shall be renumbered as sub-section (1) and the portion beginning with the words 'Such rule shall' and ending with the words 'previous publication' were added by Maharashtra Act No. 18 of 1961, Section 5(1)(2).](2)[ All rules made by the State Government under this Act shall be laid before each House of the State Legislature as soon as may be after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following and may publish in the Official Gazette.] [Sub-section (2) was inserted by Maharashtra Act No. 18 of 1961, Section 5(3).]
