Section 128 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
128. Power to make rules.
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this chapter.(2)Without prejudice to the generality of foregoing power, such rules may provide for-(a)[* * *] [Deleted by U.P. Act No. 33 of 1961.](aa)[ the manner in which and the authority by which compensation to be paid under [sub-section (6) of Section 117] [Added by U.P. Act No. 20 of 1954.] shall be assessed and paid;](b)the terms and conditions under which hats, bazars, melas, private ferries or water channels may be transferred from the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] to the [Zila Parishad] [Substituted by U.P. Act No. 35 of 1976.] or any other authority in accordance with Section 119;(c)[ the procedure for recovery of compensation or possession of the land together with damages:] [Inserted by U.P. Act No. 35 of 1976 and shall be deemed always to have been inserted.](d)the manner and the procedure for the discharge of its duties, performance of its functions and exercise of its powers by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.];(e)the procedure for allotment of land under Section 112-C;(ee)the terms and conditions on which land allotted under Section 122-C or land referred to in Section 123 shall be held;(f)the matters on which and the manner in which directions may be issued by the State Government under Section 126 to the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.];(g)the procedure and the proceedings relating to the alternative arrangement for carrying on the functions and duties of the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] under Section 127;(h)the procedure and the form for the maintenance of books of accounts and other registers and statements for purposes of this chapter;(i)[ [* * *] [Deleted by U.P. Act No. 33 of 1961.];(j)the conduct of correspondence and execution of documents and contracts by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] for purposes of this Act;(k)the conduct and prosecution of suits and proceedings by or against the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.];(kk)[ the summary procedure for determination of damage to and encroachment upon land and things vested in the [Gaon Sabha] [Added by U.P. Act No. 20 of 1959.], removal of encroachment and assessment and payment of compensation for the damage;](l)the guidance generally of a [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] or any Government Officer in any matter connected with the carrying out of the provisions of this chapter; and(m)the matters which to be and may be prescribed under this chapter.
