Section 36(1) in The Cantonments (House- Accommodation) Act, 1923

Central Government Act

(1) The power to make rules under section 35 shall be subject to the condition of the rules being made after previous publication and of their not taking effect until they have been published in the

1. Ins. by Act 22 of 1933, s. 5. 2. Subs. by Act 9 of 1930, s. 14, for" by sub- section (2) of that section". 3. Subs. by Act 10 of 1925, s. 4, for" under the Cantonments Act, 1910, or any rule made thereunder". 4. Ins. by Act 9 of 1930, s. 15. 5. For such rules, see Gazette of India, 1923, Pt. I, p. 1242. 6. Cl. (a) was rep. by Act 9 of 1930, s. 16. 7. Ins. by Act 20 of 1983, s. 2 and Sch. (w. e. f.

Official Gazette and in such other manner (if any) as the Central Government may direct.