Section 17(1) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(1)The Government may, [x x x] [The words 'by notification' were omitted by section 3(v)(a)of the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961) which tuns deemed to have come into force on the 2nd March 1960.] make rules to carry out the purposes of this Act.
