Section 13 in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
13. Power to make rules.
(1)The Government may [xxx] [The words 'by notification' were omitted by section 8(i)(a) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).] make rules to carry out the purposes of this Act and in particular-(a)for the delegation of their powers to the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980. Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.], [Collectors of the districts] [Substituted for 'Collectors' by section 8(i)(b) the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980. Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] or other authorities;(b)for the provision of such appeals and revision as may be found necessary in respect of the orders passed by any authority to whom powers may be so delegated;(c)[ for the manner of classification of, and the publication of specified particulars of, any zone under section 3;] [Substituted for original clause (c) by section 8(i)(c) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).](cc)[ the procedure to be followed by the authorised officer before the levy of betterment contribution under this Act;] [Substituted for original clause (c) by section 8(i)(c) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).](d)for all matters expressly required or allowed by this Act to be prescribed.(2)All rules made under this Act shall be published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(3)Every rule made under this Act shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for 'both Houses of Legislature' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] and if, before the expiry of the session, in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or [the Legislative Assembly agrees] [Substituted for 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] 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.
