Section 21 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
21. Power to make rules.
(1)The Government may, by notification in the Gazette, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the procedure for the determination of compensation payable by the landholders under this Act ;(b)the procedure for the issue of pattas or other documents and the particulars they should contain ;(c)prescribing forms where forms are necessary;(d)the procedure before the officers appointed or authorised under section 10 and the procedure in appeals and revisions under this Act ;(e)the manner in which and the conditions and restrictions subject to which lands vested in the Government under this Act may be assigned ;(f)any other matter which is to be, or may be, prescribed for the purposes of this Act.(3)Every rule made under this section shall be laid as soon as may be after it is made before the Legislative Assembly while it is in session for a total period of fourteen 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 Legislative Assembly makes any modification in the rule or decides that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of 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.
