- [The State Government may, after previous publication, make rules for the purpose of carrying out the provisions of this Act.] [Substituted for the words 'The Local Government may, after previous publication, make rules consistent with this Act' by section 125(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]In particular and without prejudice to the generality of the foregoing provision, the State Government may make rules -(1)to regulate the procedure to be followed by [District Collector] [Substituted for 'Collectors and Revenue Officers ' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934)] in the discharge of any duty imposed upon them by or under this Act, and may by such rules confer upon any such officer -(a)any power exercised by a Civil Court in the trial of suits;(b)power to enter upon any land, and to survey, demarcate and make a map of the same, and any power exercisable by any officer under the Tamil Nadu Survey and Boundaries Act, [1923] [Substituted for the figures '1897' by section 125(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] ([Tamil Nadu] [Substituted for the Word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VIII of [1923] [Substituted for the figures '1897' by section 125(d) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]); [***] [The word 'and' was omitted by section 3(l)(a) of the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).](c)power to cut and thresh the crops on any land and weigh or measure the produce, with a view to estimating the capabilities of the soil; [and] [Inserted by the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).](d)[ power to consolidate applications under section 39-A for purposes of joint enquiry:] [Sub-clause (d) was inserted by section 3(l)(b) of the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).][(1-A) for determining the ryot or ryots, who may join in an application under section 39-A and the conditions under which they may join in such in application.] [Clause (1-A) was inserted by section 3(ii) of the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).](2)prescribing forms and the mode of service of notices under this Act where no form or mode is prescribed by this or any other Act.(3)as to the procedure to be followed in applications under this Act.(4)as to the fees, costs and charges to be paid for the purposes of this Act.(5)for the use of threshing floors, cattle-stands, village sites and other lands set apart for communal purposes [and of the beds and bunds of tanks, supply, drainage, surplus or irrigation channels] [Added by section 125(iii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].(6)for determining what are to be deemed staple food crops in any local area and for the guidance of officers preparing price-lists.(7)for the sale of distrained crops or products which are in their nature speedily perishable.(8)for the survey of lands and the preparation of a record-of-rights and of a settlement record of rent.(9)prescribing the superior revenue authority to whom appeals shall lie from orders of a [Collector] [Substituted for the word 'Revenue-officer' by section 3(1) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] on objections to a preliminary record of settlement of rent; [and] [Added by section 125(iv) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).](10)prescribing the form in which registers shall be maintained [of suits and applications disposed of under this Act.] [Substituted for the words 'by a Collector of suits and applications heard and decided by him: and' by section 125(v) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).](11)[***] [Clause (11) was omitted by section 125(vi) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).][Schedule] [This Schedule was substituted for the original Schedule by section 126 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).](See sections 189 and 210)
