Section 12(1) in East Punjab Refugees (Registration of Claims) Act, 1948
(1)The [State] Government may by notification make such [rules] [For rules, see Notification No. 23(A)-P and G/48-Reh-6402, dated 19.5.1948, published in East Punjab Gazette (Extraordinary), dated 24.5.1948, Pages 417-423.] as appear to it to be necessary or expedient for putting into effect the provisions of this Act.
