Section 21 in The East Punjab Damaged Areas Act, 1949
21. Power to make rules.
(1)The [State] Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all any of the following matters, namely:-(a)vesting of possession of debris or salved property pending its disposal;(b)depositing of salved property under sub-section (2) of section 7;(c)preparation and form of the records under section 8 and their publication;(d)disposal of debris or the proceeds thereof under section 10;(e)appointment of authority under sub-section (2) of section 10;(f)the for and contents of the application under section 12;(g)maintenance of records by a Claims Commissioner; and(h)disposal of unclaimed salved property or proceeds thereof.
