Section 52 in The Pepsu Tenancy and Agricultural Lands Act, 1955
52. 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 -(a)the appointment and powers of prescribed authorities and the areas within which they may exercise their jurisdiction.(b)the form in which and the period within which any application may be made under this Act;(c)the form and manner of holding enquiries under this Act;(d)the form and manner in which a receipt for payment of rent may be given;(e)the form of any statement to be furnished under this Act and the particulars to be included therein;(f)the manner in which land for personal cultivation may be reserved under this Act;(g)the instalments in which any compensation may be paid under this Act;(h)the manner of service of any order or notice under this Act;(i)the form in which any certificate may be issued under this Act;(j)the powers of the Collector and other authorities and the procedure to be followed by them in the conduct of enquiries;(k)the fees to be paid in respect of any application or other proceedings under this Act;(l)any other matter which is to be or may be prescribed under this Act.
