Section 29 in Rajasthan Public Demands Recovery Act, 1952
29. Power of Government to make rules.
(1)The [State Government] [Substituted by Rajasthan Act No. 27 of 1957.] may [by Notification in the] [Inserted & Omitted by Act No. 22 of 1952.] [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.] make rules [x x x] [Inserted & Omitted by Act No. 22 of 1952.] for the purpose of carrying into effect the provisions thereof.(2)Such rules may, in particular, and without prejudice to the generality of the powers conferred by sub-section (1), provide for all or any of the following matters, namely:-(a)the signature and verification of requisitions made under section 3;(b)the service of notices issued under section 6, the service of other notices or processes issued under this Act, and the manner in which service may be proved:(c)the signing and verification of petitions, under section 8, denying liability;(d)the forms to be used under this Act; and(e)all matters which according to the provisions of this Act. are to be prescribed.(3)[ xxx] [Omitted by Act No. 22 of 1952.]
