The Schedule

(See section 3)

Modifications in The Act

1. Throughout the Act, for "State Government", substitute "Central Government".

2. Section 1, for sub-sections (2) and (3), substitute-

"(2) It extends to all the urban areas in the Union territory of Chandigarh.".

3. Section 2,-

(i) after clause (d), insert-

"(dd) "notification" means a notification published in the Official Gazette;';

(ii) for clause (j), substitute-

"(j) "urban area" means the area comprised in Chandigarh as defined in clause (d) of section 2 of the Capital of Punjab (Development and Regulation) Act, 1952 (Punjab Act XXVII of 1952) and includes such other area comprised in the Union territory of Chandigarh as the Central Government may, having regard to the density of the population and the nature and extent of the accommodation available therein and other relevant factors, declare by notification to be urban for the purposes of this Act.'.

4. For section 20, substitute-

"20. Power to make rules.-

(1) The Central Government may, by notification, make rules for the purpose of carrying out all or any of the provisions of this Act.

(2) Every rule made under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the 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.".

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