Section 73(2) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
(2)[ In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for the following matters :-(a)the manner of determining debts and liabilities under section 43;(b)the manner of notifying liquidation scheme sanctioned under section 47;(c)the conditions subject to which permission to acquire land or interest therein may be granted under Section 54;(d)the form of notice and particulars to be sent under clause (a), the rules subject to which the Collector may direct the payment of fine under clause (b), the form of and the time within which a certificate is to be issued under sub-clause (i) of clause (c) of sub-section (2) and the circumstances in which the period may be extends under the proviso to clause (b) of sub-section (3), of section 55, and(e)any other matter which is to be or may be prescribed under this Ordinance.
