Section 7 in Tamil Nadu Cultivating Tenants Protection Act, 1955
7. Power to make rules.
(1)The State Government may [x x x] [The words 'by notification in the Fort St. George Gazette' were omitted by section 2(v)(a) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961), which was deemed to have come into force on the 2nd March 1960.], make rules to-carry out the purposes of this Act.(2)[ All rules made under this Act shall be published in the Fort St. George 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.] [Substituted for the original sub-section (2) by section 2 of the by Tamil Nadu Cultivating Tenanls Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961) which-was deemed to have come into force on the 2nd March 1960.](3)Every rule made under this Act shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1957.] in making any modification in any such rule or that the rule should not be made, 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.
