Section 11 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
11. Power to make rules.
(1)The State Government may make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely,-(a)the terms and conditions on which forest land under cultivation shall be settled under Section 4;(b)(i)form in which statement shall be filed under sub-section (1) of Section 6;(ii)other particulars under clause (iv) of sub-section (1) of Section 6;(iii)other documents under sub-section (2) of Section 6;(c)form in which statement shall be recorded by the Collector under sub-section (2) of Section 7;(d)the form and the manner in which notice shall be given under the proviso to sub-section (2) of Section 10;(e)any matter which has to be or may be prescribed.(3)All rules made under this Act, shall be laid on the table of the Madhya Pradesh Legislative Assembly.
