Section 10 in The East Punjab Refugees (Registration of Land Claims) Act, 1948
10. Power to make rules.
- The [State] Government may by notification make such [rules] [For rules framed under the East Punjab Ordinance No. VII of 1948, see East Punjab Government Gazette (Extraordinary), dated 20.3.1948, page 295.] as appear to it to be necessary or expedient, for putting into effect the provisions of this Act.
