(4)The Government shall provide by rules for:(i)manner of conducting enquiries into the applications for resumption;(ii)the manner of filing reservation statement of lands reserved for resumption and the issue of certificate by the Deputy Collector;(iii)selection of lands for resumption;(iv)exchange and consolidation of fragments to secure as far as possible contiguous blocks to the landholder, or the protected tenant;(v)time when the resumption will take effect;(vi)any other matter as may be considered necessary for giving effect to the provisions of this section.
