Section 43(3) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(3)The power to make rules given by this Act shall be deemed to include the powers to provide for-(i)imposing limits of time within which tilings to be done for the purposes of rules must be done, with or without powers to any authority therein specified to extend limits imposed;(ii)the procedure to be followed in applications, suits or other proceedings under this Act, in cases for which no specific provision has been made herein;(iii)the duties of any officer or authority having jurisdiction under this Act and the procedure to be followed by such officer or authority;(iv)the time within which applications and appeals may be presented under this Act, in cases for which no specific provision in that behalf has been made therein;(v)the fees to be paid in respect of appeals and applications under this Act, in cases for which no specific provision in that behalf has been made herein;(vi)the application of the provisions of Indian Limitation Act, 1908, to applications, appeals and proceedings under this Act;(vii)the delegation of powers conferred by this Act on the State Government or any other authority, officer or person; and(viii)the transfer of proceedings from one authority or officer to another.
