Section 47 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
47. Power to make rules.
(1)The State Government may, by notification in the Tamil Nadu Government Gazette, make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the cultivation or growing of plant which will not be agriculture under clause (A) of the Explanation to clause (o) of section 3;(b)the period within which the statement may be filed under section 7;(c)the form of intimation under sub-section (2) of section 8;(d)the particulars to be mentioned in the statement referred to in sub-section (1) of section 7, sub-section (2) of section 9 and sub-section (1) of section 17;(e)the manner of serving the draft statement under sub-section (4) of section 9;(f)the manner of publishing the notification under sub-section (1) of section 11;(g)the time within which the competent authority shall dispose of a case under sub-section (8) of section 12;(h)the times during which the competent authority or any person acting under the orders of such authority may enter upon any vacant land under section 18;(i)the time within which and the form and the manner in which a declaration under sub-section (1) of section 22 shall be made before the competent authority;(j)the terms and conditions subject to which a person permitted under sub-section (1) of section 22 may hold land in excess of the ceiling limit;(k)the particulars to be mentioned in the statement referred to in sub-section (1) of section 23;(l)the form in which an application under sub-section (1) of section 25 may be made and the particulars to be mentioned in such application;(m)the powers of the competent authority under clause (f) of section 31;(n)the appellate authority under sub-section (1) of section 33;(o)the value of the court-fee stamp to be affixed on an application, appeal, or other proceeding under section 44;(p)any other matter which is to be, or may be, provided for by rules under this Act.(3)Every rule made under this Act shall, as soon as possible, after it is made, be placed or, the table of both Houses of the Legislature and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or both Houses agree 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.
