Section 10 in The Haryana Municipal Common Lands (Regulation) Act, 1974
10. Power to make rules.
(1)The State Government may, by notification in the official Gazette, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers such rules may provide for -(a)the principles on which and the extent and manner in which the inhabitants of the municipality shall make use of the lands vested in a Municipal Committee;(b)the maximum and minimum area to be leased to any single person;(c)prescribing of forms or such books, entries, statistics and accounts as may be considered necessary to be kept, made or compiled in any office or submitted to any authority.(d)the terms and conditions on which the use and occupation of any land vested in a municipal committee is permitted;(e)the manner and circumstances in which any land may be utilised, transferred, sold or otherwise disposed of;(f)any other manner which has to be or may be prescribed.
