Section 73 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
73. Rules.
(1)The Government may make rules for carrying out the purposes of this Ordinance.(2)[ In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for the following matters :-(a)the manner of determining debts and liabilities under section 43;(b)the manner of notifying liquidation scheme sanctioned under section 47;(c)the conditions subject to which permission to acquire land or interest therein may be granted under Section 54;(d)the form of notice and particulars to be sent under clause (a), the rules subject to which the Collector may direct the payment of fine under clause (b), the form of and the time within which a certificate is to be issued under sub-clause (i) of clause (c) of sub-section (2) and the circumstances in which the period may be extends under the proviso to clause (b) of sub-section (3), of section 55, and(e)any other matter which is to be or may be prescribed under this Ordinance.(3)Rules made under this section shall be subject to the condition of previous publication in the Official Gazette.(4)All rules made under this section shall be laid before 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.(5)Any modifications so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect] [The sub-sections (2) (3), (4) and (5) were substituted for original sub-section s(2) and (3) by Guj. 7 of 997, s.5.].
