Section 172(1) in Telangana Land Revenue Act, 1317 F.
(1)The Government may, by notification published in the [Official Gazette] [Substituted for 'Jarida' by the A.P.A.O. 1957.], make rules not inconsistent with the provisions of this Act, to carry out the purposes and objects of this Act and for the guidance of all persons in matters connected with the enforcement of this Act or in matters not expressly provided for in the Act.
