180. Power to make rules regarding procedure, powers of officers and service of notice.
- The Local Government may, from time to time, by notification in the official Gazette, make rules consistent with this Act-(1)to regulate the principles and the procedure to be followed by Revenue Officers and the Deputy Commissioner in the discharge of any duty imposed upon them by or under this Act and may, by such rules, confer upon any such officer-(a)any power exercised by a Civil Court in the trial of suits ;(b)power to enter upon any land, and to survey, demarcate, and make a map of the same and any power exerciseable by an officer under Part B of Chapter 111 of the Assam Land and Revenue Regulations, 1886 ;(2)to prescribe the forms to be used, and the mode of service of notices and processes issued under this Act, when no form or mode is provided in this or any other Act; and(3)to provide of all or any of the following matters, namely :(a)the manner of publication of-(i)the notification under sub-section (3) of Section 1,(ii)price lists under sub-section (2) of Section 35,(iii)the notification referred to in the Explanation to sub-section (3) of Section 84,(iv)the draft record-of-rights under sub-section (1) of Section 99,(v)the record-of-rights under sub-section (2) of Section 99,(vi)proclamation under Clause (d) of sub-section (1) of Section 151;(b)the amount of fee referred to-(i)in the first proviso to sub-section (1) of Section 17.(ii)in sub-section (1) of Section 48,(iii)in sub-section (2) of Section 52,(iv)in sub-section (1) of Section 101,(v)in Section 102,(vi)in Section 163 ;(c)the amount of cost of transmission of any money deposited in Court,(d)the manner of payment or tender of rent by postal money order under sub-section (2) of Section 45,(e)the particulars referred to in sub-section (3) of Section 47,(f)the particulars referred to in sub-section (1) of Section 48,(g)the particulars referred to in sub-section (1) of Section 52,(h)the particulars referred to in Clause (ii) of Section 54,(i)the manner of making an application for registration of an improvement under sub-section (2) of Section 64,(j)the manner of making an application of acquisition of land under sub-section (1) of Section 85,(k)the manner of delivery of possession of under sub-section (2) of Section 85;(l)the standard of measurement referred to in Section 96,(m)the manner of making a survey and preparing a record-of-rights under sub-section (3) of Section 97,(n)the particulars referred to in sub-section (1) of Section 98,(o)the period of publication of the draft record-of- rights under sub-section (1) of Section 99,(p)the manner in which objections shall be considered and disposed of under sub-section (2) of Section 99,(q)the manner of preparing a record-of-right of proprietor's private lands under section 121,(r)the restrictions and modifications referred to in sub-section (7) of Section 170, and(s)any other matter required or permitted under this Act to be prescribed.Saving for conditions binding on landlords
