Section 41 in The United Provinces Agriculturists Relief Act 1934
41. Power of [State Government] [Republished by section 27 (1) of U.P. Act XIII of 1940, except in its application to advances made before the first day of June, 1940, not being loans as defined in that Act] to make rules]. -
[State Government] may make [rules] [ For rules please see Not.. No. 633-Rev., dated August 10, 1935, in U.P. Gazette, 1935, Pt. VIII, pp.. 339-349, No. 48-Rev., dated May 18/19, 1936, in Gazette, Pt. VIII, p. 122 and No. 636, (9)/1-5- 42, dated April, 9, 1942, in Gazette, 1942, Pt. I-A, p. 107] consistent with this Act for the purpose of carrying out the provisions of this Act.(2)Before making the rules under this section the [State Government] [ Substituted by the A.L.O. 1950 for "Provincial Government" which had been Substituted by the A.L.O. 1937 for "Local Government"] shall publish a draft of the same in the [Official Gazette] [Substituted for "Gazette" by the A.L.O. 1937] and shall concurrently cause a copy of the said draft to be sent to every member of the [Houses of the state Legislature] [ Substituted by the ALO 1950 for "Chambers of the Provincial Legislature" which had been Substituted by the A LO. 1937 for Local Government].(3)In making the rules finally the [State Government] [ Substituted by the A.L.O. 1950 for "Provincial Government" which had been Substituted by the A.L.O. 1937 for "Local Government"] shall consider the opinions received by them as well as any opinion expressed by either [Houses of the State Legislature] [ Substituted by the ALO 1950 for "Chambers of the Provincial Legislature" which had been Substituted by the A LO. 1937 for Local Government].
