182. State Government empowered to prescribe forms and rules. - The [State Government] may from time to time make, and, when made, from time to time alter, add to or cancel, any rules, not inconsistent with the provisions of this Act,-
[(a) to (c) ]- Repealed by Bengal Act 3 of 1885);(d)prescribing forms of accounts to be kept by the Collector under this Act;[(e)]- .Repealed by Bengal Act 3 of 1885;(f)fixing the dates for payment of instalments of cess under sections 42 and 57;[(g) and (h)]- Repealed by Bengal Act 3 of 1885;(i)and generally for the purposes of this Act.Such rules shall be published in the [Official Gazette] and shall thereupon have the force of law.
