Section 14 in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
14. Rules.
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act including provision for the imposition of fees for the purposes of this Act.(2)All rules made under this section shall be subject to the condition of previous publication.(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 House agree in making any modification in the rule or both Houses agree that the rule should not be made and notify such decision in the Official Gazette, the rule shall, from the date of such notification 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.NotificationsG. N., G. A., D., No. LRC. 1069/17471-R-1, dated 26th November, 1971 (M.G., Part IV-B, page 1984) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970 (Maharashtra XXX of 1970), the Government of Maharashtra hereby appoints the 1st day of December 1971 to be the date on which the said Act shall come into force.
