(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make [rules] [For rules under section 35(1) see notification No. 77, Punjab Gazette, Extraodinary, 1st March, 1888, page 79.] consistent with this Act for regulating the procedure of Revenue Officers under this Act in cases in which a procedure is not prescribed by this Act.
