Section 59(2) in Saurashtra Land Reforms Act, 1951
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)the manner in which the tenancy may be terminated ;(b)the form and manner in which an application for allotment of land for personal cultivation may be made by a Girasdar;(c)the manner in which inquiries may be held by a Mamlatdar under this Act and the procedure to be followed in such proceedings ;(d)the form of an occupancy certificate to be issued to [Girasdars and tenants and Settlement Commissioner] [The words were substituted for the words 'Girasdars and tenants' by Saurashtra Act. No. XXV of 1955, s. 6(i).];(e)the Girasdar to whom and the procedure according to which land may be allotted for personal cultivation and matters connected therewith;(f)the manner of payment of compensation and rehabilitation grant to Girasdars in Girasdari Majmu village;(g)the form and manner in which applications for acquiring rights may be made by a tenant ;(gg)[ the from and manner in which a Jiwaidar may submit her claim under section 35A;] [The claims was inserted by Saurashtra Act No. II of 1954.](h)the manner in which compensation payable by a tenant may be computed in any case where the Girasdar has only a limited interest in the holding ;(hh)[ the manner in which occupancy certificate issued to the Settlement Commissioner may be transferred to the tenant;] [Claims (hh) was inserted by Saurashrta Act No. XXX of 1955, s. 6(ii).](i)the form of notice to be issued under this Act and the manner of service of such notice ;(j)the manner of publication of assessment on land;(k)the functions of Settlement Commissioner ;(l)levy of fees and court-fees under this Act; and(m)any other matter which has to be, or may be prescribed under this Act.
