Section 73(2) in Assam Town and Country Planning Act, 1959
(2)In particular and without prejudice to the generality of the foregoing powers, the State Government [......] shall have power to make rules in respect of the following matters(i)The manner of publication of the notification regarding scheme, their modifications, variations, revocations, submission and sanction by the State government.(ii)Powers that may be delegated to any Authority established under this Act or to any officer.(iii)Procedure to be adopted for securing co¬operation of various Government Departments, the owners or other persons or bodies interested in schemes.(iv)All matters pertaining to land acquisition including procedure and making of award, compensation and the possession of land by Authority in ordinary and emergent cases.(v)Calculation, assessment and payment of compensation in respect of property which is injuriously affected within the meaning assigned to it in section 37 of this Act.(vi)Calculation, assessment and collection of betterment contribution.(vii)Procedure of filling, hearing and deciding objections and appeals under the Act and all matters connected therewith.(viii)The delegation of powers to and the duties that shall be discharged by the Director and the matters on which and the manner in which he shall be consulted.(ix)Matters other than those referred to in foregoing clauses which are expressly or by implication requires or allowed by this Act to be prescribed by rules.(x)Creation and administration of fund for the purpose of implementing the provisions of this Act.
