Section 30 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
30. Rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generally of the foregoing power, such rules may provide for all or any of the .following matters, namely:-(a)under section 7, the period within which and the manner in which the occupancy price shall be paid;(b)under sections 16 and 17, the period within which and the form in which an application for compensation shall be made;(c)under section 22, the value of court-fee stamp on an appeal;(d)[* * * * * * *] [Clause (d) was deleted by Maharashtra 53 of 1969, Section 3.](e)any other matter which has to be, or may be, prescribed.(3)Every rule made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature while it is in session for a total period of thirty 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, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall from the date of publication of a notification in the Official Gazette of such decision 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 or omitted to be done under that rule.
