The 20. Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively. [State Government] may, subject to the condition of previous publication by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], make rules-(1)to regulate the procedure to be followed by the Collector in attaching any alluvial land under section 3;(2)to regulate the procedure to be followed by the Collector or receiver in the management of such land during the period of attachment;(3)to regulate the procedure to be followed by the Collector in demarcating, surveying and preparing a map of, any alluvial land;(3a)[ to regulate the procedure to be followed by the Collector in distributing the net receipts from attached land, when the attachment is cancelled under section 3, sub-section (3), and when the Civil Court passes a decree under section 5;] [Clauses (3a) and (3b) inserted by Bengal Act 5 of 1935.](3b)[ to regulate the issue of notices prescribed under section 3, subsection (4), or under section 4A sub-section (1);(4)to regulate the procedure to be followed in making a reference to the Court under section 5, sub-section (1);] [Clauses (3a) and (3b) inserted by Bengal Act 5 of 1935.][* * * * * * * * *] [Clauses (5) omitted by Bengal Act 5 of 1935.](6)to regulate the manner of making over possession of alluvial land under section 6; [*] [Word omitted by Bengal Act 5 of 1935.](6a)[ to provide for the creation of an Alluvial Lands Dispute Fund in any district and the administration of the same; and] [Clauses (6a) inserted by Bengal Act 5 of 1935.](7)generally to carry out the purposes of this Act.
