Section 36(1) in The Bengal Land Records Maintenance Act, 1895
(1)The [State] [Substituted by A.L.O.] Government or the Board of Revenue, with the sanction of the [State] [Substituted by A.L.O.] Government, may, from time to time, make, repeal and alter Rules consistent with this Act -(a)Regarding the appointment, control, discipline and payment of all Registrars of Mutations and their establishment;(b)prescribing the manner of making entries of mutations in the record-of-rights, preparing new editions of such record and re-publishing them from time to time, or otherwise making them available for public information;(c)regarding the distribution of the expenses incurred under Part III, and(d)generally for the purpose of giving effect to the provisions of this Act.
