Section 230(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Without prejudice to the generality of foregoing power any such rules may provide for-(a)[ [* * *]; [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).](b)[* * *];(c)[* * *];(d)[* * *];(dd)[ the procedure relating to the making of an application under Section 157-A and the enquiries to be made by the Collector in respect thereof;] [Inserted by U.P. Act No. 4 of 1969.](e)the procedure for the exchange of lands under Section 161;(ee)[ the procedure for making inquiry and declaration under Sections 163 and 167;] [Inserted by U.P. Act No. 35 of 1976.](f)the procedure for confirmation of the transfer as sale under Section 164;(g)the procedure for ejectment [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] under Section 167;(gg)[ [* * *]; [Deleted by U.P. Act No. 37 of 1958.](ggg)[* * *];(h)the form of the notice under Sections 183 and 184 and the mode of its service;(i)the procedure for taking over possession of land by [Land Management Committee] [Substituted by U.P. Act No. 37 of 1758.] under Section 194;(j)the procedure oi admission to land under Sections 195 and 197;(k)[ the guidance of Courts and officers in suits, applications and other proceedings under and generally in all matters connected with the enforcement of this Chapter; and] [Substituted by U.P. Act No. 12 of l965.](l)the matters which are to be and may be prescribed.
