Section 56 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
56. Powers to make rules.
(1)The State 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 powers, such rules may provide for-(a)the proceedings prior to the vesting of land and interests under Section 4;(b)the disposal of suits and proceedings stayed under Section 5;(c)the matters relating to the taking over of lands and interests under Section 11;(d)the manner and the form in which the compensation statement shall be prepared under Section 18;(e)the matters which are to be and may be prescribed.(3)The power to make rules given by this Act shall be deemed to include the powers to provide for-(i)imposing limits of time within which things to be done for the purposes of the rules must be done, with or without powers to any authority therein specified to extend limits imposed;(ii)the procedure to be followed in application, suits or other proceeding under this Act, in cases for which no specified provisions has been made herein;(iii)the duties of any officer or authority having jurisdiction under this Act and the procedure to be followed by such officer or authority;(iv)the time within which applications and appeals and applications under this Act, in cases for which no specific provision in that behalf has been made herein;(v)the fees to be paid in respect of suits, appeals and applications under this Act, in cases for which no specific provision in that behalf has been made herein;(vi)the application of the provisions of the Limitations Act, 1963, to suits, applications, appeals and proceedings under this Act;(vii)the delegation of powers conferred by this Act on the State Government or any other authority, officer or person; and(viii)the transfer of proceedings from one authority or officer to another.(4)[ All rules made under this section shall be as soon as may, after they are made, be laid before each Houses of the State Legislature, while it is in session, for a total period of not less than thirty days comprised in its one session or tow or more successive sessions and shall unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may during may during the said period agree to make so however, that any such modifications or annulment shall be without prejudice to the validity of anything previously done thereunder.] [Subs, by U.P. Act No. 30 of 1975]
