Section 18(2) in The U.P. Government Estates Thekedari Abolition Act, 1958
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the determination and the management of the land brought under personal cultivation by the lessee and referred to in clause (b) of Section 4;(b)the method of calculating rents, cesses and other dues mentioned in clauses (d), (e) and (f) of Section 4;(c)the matter relating to taking over of lands under Section 6;(d)the forms and the manner in which the compensation statement under Section 8 shall be prepared;(e)the manner in which the Collector shall refer the objections to the District Judge under Section 13;(f)the principles to be followed in determining the hereditary rates in areas where such rates are not already determined;(g)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;(h)the application of the provisions of the Indian Limitation Act, 1908, to application under this Act, in cases in which no specific provision in that behalf has been made herein;(i)the duties of any officer or authority having jurisdiction under this Act, and the procedure to be followed by such officer to authority;(j)the transfer of proceedings from one authority or officer to another officer or authority;(k)the procedure to be followed in applications and other proceedings under this Act in cases in which no specific provision has been made herein; and(l)the matters which are to be or may be prescribed.
