Section 240M(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the method of calculating rents and other dues mentioned in Clauses (b) and (c) of Section 240-B;(b)the disposal of suits and proceedings stayed under this chapter;(c)the form and the manner in which the compensation statement under Section 240-F, shall be prepared;(d)the manner in which the Compensation Officer shall refer the objections to competent court of the District Judge under Section 240-H;(e)the principles to be followed in determining the hereditary rates in areas where such rates arc not already determined;(f)the time within which applications may be presented under this Act in cases for which no specific provision in that behalf has been made herein;(g)the application of the provision of the Indian Limitation Act, 1908, to applications and proceedings under this Act;(h)the fees to be paid in respect of applications under this Act, in cases in which no specific provision in that behalf has been made therein;(i)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority;(j)the transfer of proceedings from one authority or officer to another officer or authority;(k)the procedure to be followed in application and other proceedings under this Act, in cases in which no specific provision has been made therein; and(l)the matters which are to be or may be prescribed.
