Section 5 in Andhra Pradesh Agricultural Holdings (Census) Act, 1957.
5. Power to make rules:.
(1)The State Government may, by notification in the Andhra Pradesh Gazette, make rules to carry out all or any of the purposes of this Act.(2)All rules made under this section after the passing of this Act shall be laid on the Table of the Legislative Assembly as soon as possible after they are made and shall be subject to such modifications, whether by way of repeal or amendment, as the Legislative Assembly may make within fourteen days thereafter during the session in which they are so laid.
