Section 25 in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
25. Power to make rules.
- The State Government may, by notification in the official Gazette, make rules prescribing all matters which by this Act are required or permitted to be prescribed, or which are necessary or convenient to be prescribed for carrying out or giving effect to this Act and in particular prescribing -(a)the terms and conditions on which any land or building may be transferred by the State Government under this Act;(b)the manner in which consideration money for transfer may be paid;(c)the rate of interest payable and the procedure for payment of instalments, interest, fees, rents or others dues payable under this Act;(d)the terms and conditions under which the transfer of any right in any site or building may be permitted;(e)the levy of fees under section 10;(f)the terms and conditions for the breach of which any site or building may be resumed;(g)the form of notice and the manner in which notices may be served;(h)the form and manner in which appeals and applications under this Act may be filed and the Court-fees leviable on such appeals and applications;(i)any other matter which has to be or may be prescribed.ValidiationSection 8 of Act of 1981 which validates certain Act reads as under.
