(1)The State Government may, by notification and subject to the conditions of previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules -(a)prescribing the area of land for purposes of clause (f) of section 2;(b)prescribing the form of declaration under sub-section (1) of section 17 for submitting a declaration to make a gift of land;(c)prescribing the form of notice under sub-section (3) of section 17 calling upon persons to show cause why a gift of land should not be accepted;(d)stating other grounds under item (iv) of sub-section (9) of section 17 for rejecting the offer to make a gift; and(e)prescribing other particulars under clause (f) of sub-section (1) of section 21.
