Section 46 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
46. Power to make rules.
(1)The State Government may, subject to the condition of previous publication, by notification in the Official Gazette, make rules for carrying into effect the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the form of return, and particulars to be given therein under section 12;(b)the form of public notice to be given under sub-section (1), and the form containing particulars to be furnished under clause (c) of sub-section (3) of section 17;(c)rules to be made for granting land vesting in Government under section 27;(d)rules to be made for the purposes of section 28;(e)the circumstances under which and the conditions subject to which sanction may be given under section 29;(f)[* * * * *] [Clause (f) was deleted by Maharashtra 21 of 1975, Section 32.](g)generally, for the guidance of officers in all matters connected with enforcement of this Act.(3)All rules made under this section shall be laid before each House of the State Legislature as soon as may be after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following, and publish in the Official Gazette.
