Section 48 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
48. Power to make rules.
(1)The Government may, be notification in the Rajasthan Gazette, make rules for the purpose of cariying out the provisions of this Act.(2)Without prejudice to the generality of the foregoing power, the Government may make rules to provide for-(a)[ xxx] [Omitted by Rajasthan 13 of 1954.];(b)[ xxx] [Omitted by Rajasthan 13 of 1954.];(c)the form of application under sub-section (1) of section 14;(d)the terms and conditions on which a temporary lease may be granted under section 15;(dd)[ the powers of the Commissioner for Khudkasht Lands in respect of disposal of Khudkasht matters and the manner of holding of inquires for the allotment of Khudkasht or land in exchange of Khudkasht;] [Inserted by Rajasthan 13 of 1954.](e)[ xxx] [Omitted by Rajasthan 13 of 1954.](f)[ the concessional terms and conditions on which any land of the description specified in clause (vi) of sub-section (1) of section 19 may be allotment as Khudkasht;] [Substituted by Rajasthan 13 of 1954.](ff)[ the manner in which instalment of interim compensation and rehabilitation grant may be fixed;] [Inserted by Rajasthan 13 of 1954.](g)the form of statement of claim under sub-section (1) of section 31 [and of application under section 38-B] [Inserted by Rajasthan 13 of 1954.];(gg)[ the payment of compensation and rehabilitation grant in cash or bonds;] [Inserted by Rajasthan 13 of 1954.](h)the conditions under which interim compensation may be granted under section 36;(hh)[ the terms and conditions for employment in Government service under section 44;] [Inserted by Rajasthan 13 of 1954.](i)the delegation of powers conferred on any officer under this Act;(j)[ X X X ] [Omitted by Rajasthan 13 of 1954.](k)the manner of holding inquires under this Act;(l)the manner of service of any order of notice made or issued under this Act, and(m)any other matter which is to be or may be prescribed under this Act,The First Schedule[See clause (h) of section 2]
