Section 40 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
40. Power to make rules.
(1)The State Government may by notification in the official Gazette, make rules for carrying out 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 manner in which any notice or order under this Act may be served or published ;(b)the manner in which the Collector shall exercise any of the powers under this Act ;(c)the procedure and fees regarding appeal, revision or any other petition under this Act;(d)the period within which and the form in which the return has to be submitted under Section 5 ;(e)the agency through which the information is to be collected under Section 6;(f)the manner in which a copy of the draft statement shall be served on the person or persons concerned under sub-section (2) of Section 7 ;(g)[Deleted] ;(h)the period within which the tenant shall exercise option under Section 16 for settlement of land with him ;(i)the period within which the owner shall remove building, structure or crop under Section 12 or 19;(j)the period within which the return should be submitted under Section 22.
