Section 258(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)In particular and without prejudice to the generality of the forgoing power, such rules may provide:(i)for the guidance of officers in the determination, enhancement, abatement and commutation of rent;(ii)for the guidance of officers deciding suits and applications under this Act;(iii)as to the procedure to be followed in suits and applications under this Act;(v)as to the persons before whom and the mode in which affidavits may be made and matters which may be provided by affidavits;(vi)as to the principles on which the part of the holding from which a tenant is to be ejected may be determined and the determination of such part;(vii)for the collection of fines, compensation, damages or other sums imposed, awarded or ordered to be paid under the provisions of this Act and the rules made thereunder;(viii)for the guidance of rent rate officer;(ix)for the guidance of officer in executing a decree for arrears of rent by sale of the interest of a tenant in a holding or a part of such holding ;(x)for all matters which under any provisions of this Act may be, or are required to be, prescribed, or for which, by any such provisions, rule may be, or are required to be made, otherwise than by the State Government; and(xi)generally for giving effect to the provisions of this Act and the, rules made under section 257;
