Section 172 in Telangana Land Revenue Act, 1317 F.
172. Power to make rules.
(1)The Government may, by notification published in the [Official Gazette] [Substituted for 'Jarida' by the A.P.A.O. 1957.], make rules not inconsistent with the provisions of this Act, to carry out the purposes and objects of this Act and for the guidance of all persons in matters connected with the enforcement of this Act or in matters not expressly provided for in the Act.(2)In particular, and without prejudice to the generality of the foregoing power, rules may be made with regard to the following matters:[***] [Proviso omitted by the A.P.A.O. 1957.](a)the appointment of Revenue officers and the exercise of their powers and their duties;(b)where the appointment of the officials is subject to furnishing security, the manner in which security shall be taken from them and the nature and the amount of such security;(c)[ [***] [Omitted by Act No.XLIV of 1952.]](d)[ [***]] [Clause (d) omitted by the A.P.A.O. 1957.](e)the assessment of land revenue and the alteration and revision of such assessment and the recovery of land revenue;(f)the disposal of attached land;[(f-i) to prescribe the manner of publication of the notification and of the service of the notice referred to in sub-section (3) of section 46-A;] [Added by Act No.XLIV of 1952.](g)the maximum amount of fine leviable under section 57;(h)the purpose for which land assessed for land revenue may or may not be used and to grant permission to use agricultural land for non-agricultural purposes;(i)issuing of notice in the matter of enhancement of rent and eviction from land by the holder to the Asami or by the Asami to the holder under section 71;(j)prescribing the area of a number under section 79 and the records, registers, accounts and maps to be maintained for the purposes of this Act and the manner and forms in which they shall be prepared and maintained;(k)the interest or penalty chargeable if land revenue is not paid in time;(l)regulating the conduct of survey and settlements and land revenue and prescribing the notice to be issued under section 84 before the introduction of settlement;(m)[ [***]] [Clauses (m) and (n) omitted by the A.P.A.O. 1957.](n)[ [***]] [Clauses (m) and (n) omitted by the A.P.A.O. 1957.](o)the division of survey numbers into pote-numbers and the assessment of pote-numbers under section 89-B;(p)the construction, laying out, maintenance and repair of boundary marks;(q)the mode of drawing up plaint, appeal, application for review and revision of prescribing forms and the manner of presenting them.
