Section 43(1) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(1)The State Government may make [rules] [For Jaunsar-Bawar Settlement Rules, 1957, see Notification No, 2385/IA-2011-56 dated 27th April, 1957 and published in the U P. Gazette Part I-A, dated 27th April, 1957.] for the purpose of carrying into effect the provisions of this Act.
