Section 40(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(2)Without prejudice to the generality of the foregoing powers such rules may provide for-(a)the establishment, constitution and the terms of reference of the Committee appointed under proviso to sub-section (2) of section 4 and the manner in which the recommendation made by such committee may be implemented ;(b)the adjustment of lands transferred to the tillers to the extent of 160 kanals under sub-section (1) of section 5 ;(c)[ Omitted;] [Clause (c) of section 40 (2) omitted by Act No. 1 of 1955. (For earlier amendment see Act No. XXXV of 2011).](d)the revision of quantum of land transferred to tillers under sub-section (5) of section 5 ;(e)the manner in which lands vested in the State may be utilised and the terms and conditions on which lands may be occupied by the ex proprietors under sub-section (2) of section 6 ;(f)the manner in which applications under section 8 may be made and disposed of ;(g)the adjustment of remission of land revenue and Taccavi arrears and the disposal of suits and proceedings stayed under section 9 ;(h)the determination and the method of payment of compensation under sub-section (3) of section 11 ;(i)the manner in which the provisions of section 12 may be carried into effect ;(j)the manner in which notice may be issued and other proceeding taken [under section 14] [Substituted by Act No. XV of 2008 for 'under section 12'.] ;(k)the procedure for and the manner in which permission may be granted to a proprietor or a tiller to transfer or relinquish land under section 20 ;(l)the manner of determining and the method of payment of annuity to proprietor under section 26 ;(m)the determination of the class of lands which may be improved by the [Land Development Fund] [Substituted by Act No. XV of 2008 for 'Land Development Cess'.] under section 27 and the manner in which the Land Development Fund may be constituted, operated upon and utilised ;(n)[ the manner in which the right or interests of non-cultivating tenure-holders may be terminated under section 29-A] [Clause (n) substituted by Act No. XXXV of 2011.] ;(o)the matters which are to be and may be prescribed ; and(p)the matters required generally for carrying out the purpose of this Act.
