- The State Government may, by notification in the Official Gazette, make rules not inconsistent with the provisions of this Chapter -(i)for the preparation of maps and registers, the form thereof, and the collection and record of information in respect of any land or premises within the abadi area under survey,(ii)for the regulation of all proceedings to be taken under this Chapter,(iii)for the manner of all inquiries to be made thereunder,(iv)for the regulation of all matters which are required to be, or may be prescribed under this Chapter, and(v)generally for the proper performance of all things to be done thereunder and the carrying out of the purposes and provisions thereof.
