Section 44(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for ail or any of the following matters, namely -(a)the manner in which any notice or order under this Act may be served or published;(b)the procedure which the Collector shall follow while exercising powers conferred by this Act;(bb)[ conditions pertaining to the grant of permission to transfer land under sub-section (2) of Section 6] [Inserted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).];(c)the manner and the principle under which expenses, referred to in sub-section (3) of Section 15, shall be calculated;(d)the fees payable on a petition or appeal under this Act; and(e)the matters which are to be and may be prescribed.
