Section 71 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
71. Power to make rules.
(1)The [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government may, by notification, make rules for carrying out the objects of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government may make rules with respect to all or any of the following matters,-(i)the manner of ascertaining the consent of resident jamabandi raiyat under Section 5;(ii)the manner in which a village headman shall discharge his duties;(iii)the manner in which copies of jamabandi will be certified under Section 8;(iv)the manner in which the headman's reward fund shall be managed under Section 11;(v)the forms to be used under this Act(vi). the manner of reporting a transfer of raiyat land under proviso (a) to sub-section (1) of Section 21;(vii)the amount of the process fee payable to the registering officer under sub-section (1) of Section 35 and the manner of serving a notice on foe landlord under sub-Section (2) of Section 25;(viii)foe manner of the service of a notice under clause (a) of sub-section (2) of Section 32;(ix)foe manner of the publication of foe general notice referred to in sub-section (2) of Section 44;(x)foe procedure to be followed by foe Deputy Commissioner in proceeding under Section 50;(xi)foe conditions of acquisition of land and the manner of giving possession of such land under Section 53;(xii), foe procedure to be followed by courts in dealing with application and other proceedings under this Act; and(xiii)any other matter by this Act required, expressly or impliedly to be prescribed.
