Section 14 in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976
14. Rule making power.
(1)The State Government may, subject to the condition of previous publication, make rules for the purpose of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government shall make rules regulating or determining the following matters, namely:-(a)the presentation and verification of petitions under section 4 of this Act;(b)the procedure by which the Collector shall deal with such petitions under section 5, 6 and 7 of the Act and assess compensation, if any;(c)the procedure and principles by which the Collector shall assess the amount due under the mortgage, and the value of the benefits accruing to the mortgagee while in possession;(d)the procedure for making the deposit prescribed by section 8 of this Act; and(e)the procedure for enforcing ejectment of the mortgagee and delivery of possession to the mortgagor under section 9 of this Act.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the legislature requires any modification in the rules or desires that the rule should not be made, the rule shall thereafter have effect only in such modified form or be or 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.
