Section 35 in Madhya Pradesh Bhudan Yagna Act, 1953
35. Power to make rules.
(1)The State Government may, by notification and subject to the condition of previous publication, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, the State Government may make rules,-(a)prescribing the area of land for purposes of clause (d) of section 2;(b)prescribing the form of [declaration] [Substituted for the words 'application' and 'an application respectively', by Madhya Pradesh Act 21 of 1954, Section 22(i).] under sub-section (1) of section 17 for submitting [a declaration] [Substituted for the words 'application' and 'an application respectively', by Madhya Pradesh Act 21 of 1954, Section 22(i).] to make a gift of land;(c)prescribing the form of notice under sub-section (3) of section 17 calling upon person to show cause why a gift of land should not be accepted ;(d)prescribing the manner of registering an order accepting a gift, under sub-section (9) of section 17;(e)stating other grounds under item (v) of sub-section (11) of section 17 for rejecting [the offer] [Substituted for the words 'the application', by Madhya Pradesh Act 21 of 1954, Section 22(ii).] to make a gift; and(f)prescribing other particulars under clause (f) of sub-section (1) of section 21.
