- The Board may from time to time, with the previous sanction of the [State] [Substituted by A.L.O.] Government, make rules,(a)prescribing, in pursuance of Section 18, clause (g), particulars to be contained in applications for partition;(b)for regulating the appointment of persons under Section 35 and the scale of their remuneration, and for enabling an officer making a partition to keep himself informed of the proceedings of such persons and to exercise a proper control over them;(c)for determining the costs of partitions;(d)for fixing, for the purposes of Section 37, the instalments in which and the times at which the cost of making partition shall be levied from proprietors;(e)for fixing a general scale of fees for the levy of charges from proprietors of estates under partition, when the formation of an Estates Partition Fund has been directed under Section 42;(f)for fixing the instalments in which and the times at which the said fees shall be levied from proprietors;(g)generally, for regulating the receipts, disbursements and management of any Estates Partition Fund formed under the said Section 42;(h)prescribing what entries in the record of existing rents and other assets shall be read out and, when necessary, corrected or added to, under Section 47, sub-section (2);(i)prescribing the manner in which and the period for which copies of survey papers and records of existing rents and other assets shall published under Section 48;(j)prescribing the entries in survey papers or records of existing rents and other assets of which copies shall be furnished to landlords and tenants under the said Section 48;(k)prescribing the form of partition papers to be delivered under Section 53 or prepared under Section 57; and(l)generally, for the guidance of officers in conducting partition or making a survey and preparing a record of existing rents and other assets of land under this Act.
