Section 16 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
16. Power to make rules.
---(1) The [State Government] [Substituted by the ALO 1950 for Provincial Government] may make rules for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of the foregoing power such rules may provide for -(a)The form of application under Section 3 and the manner of filing it;(aa)[ the procedure to be followed in proceedings under Sections 3-A and 3-B] [Added by Section 9 of U.P. Act VII of 1950];(b)the procedure to be follwed in determining the rent under Section 4;(c)the granting of copies of extracts of khataunis for purposes of Section 5;(d)the procedure to be followed by the Assistant Collector in the proceedings, for the grant of declaration under Section 6;(e)the form of the declaration under Section 6;(f)the form of the application under Section 8 and the manner of its filing;(g)the procedure for hearing and disposal of the application under Section 9;(h)the procedure for payments to be made to the land-holder under Section 9;(i)the procedure to be followed in the proceedings relating to cancellation of the declaration under Section 12;(j)the procedure to be followed in appeals under Section 13;(k)the fees to be paid in respect of appeals and applications under this Act;(l)the transfer or proceedings from one authority or officer to another;(m)the delegation of powers conferred by this Act on any authority or officer; and(n)the matters which are to be and may be prescribed.
