Section 59(2) in West Bengal Estates Acquisition Act, 1953
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which, under any provision of this Act, are required to be prescribed or to be provided for by rules.[CHAPTER VIII [Chapter VIII containing sections 60 and 61 Inserted by Section 2 of the West Bengal Estates Acquisition (Second Amendment) Act, 1963 (West Bengal Act 40 of 1963).]Application of the Act to transferred territories
