Section 50 in The M.P. Ceiling On Agricultural Holdings Act, 1960
50. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)the procedure to be followed by the competent authority exercising powers under this Act;(b)the manner in which notices and orders under this Act shall be issued, served, communicated or enforced;(c)[ X X X] [Omitted by M.P. Act No. 12 of 1974. (w.e.f. 7-3-1974.)](d)the form in which and the period within which particulars in respect of transfer of land shall be furnished under sub-section (4) of Section 5;(e)the period within and the manner in which the return has to be submitted under Section 9;(f)(i)the enquiry to be held under sub-section (2) of Section 11;(ii)the manner in which a copy of the draft statement shall be served on the person or persons concerned under Section 11;(ff)[ the manner in which the market value of the land shall be calculated under Section 11-A (3)] [Inserted by M.P. Act No. 8 of 1989. (w.e.f. 1-11-1988).].(fff)[] [Clause (ff), renumbered as clause (fff) by M.P. Act No. 8 of 1989.] the manner in which and the principles in accordance with which the holder shall pay to the State Government the profits under Section 13-A;](g)the manner in which an appeal under Section 41 may be preferred;(h)the manner in which any land vested in the State Government shall be disposed of;(i)any other matter which is to be or may be prescribed under this Act.(3)The power to make rules under this section shall be subject to the condition of previous publication in the Official Gazette.[Schedule I] [Omitted by M.P. Act No. 12 of 1974. (w.e.f. 7-3-1974.)]
