Section 7(e) in Andhra Pradesh General Clauses Act, 1891
(e)Publication to be proof of due making of rules:. - The publication in the [Official Gazette] [Substituted for 'Fort St. George Gazette' by A.L.O. of 1937.] of a rule purporting to have been made in exercise of a power to make rule after previous publication, shall be conclusive proof that the rule has been duly made.
