Section 36(2) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
(2)In particular, and without prejudice to the generality of the provisions, such rules may provide for all or any of the following matters, namely:(a)the manner of determination under section 4;(b)[ and (c) ***] [Omitted by Section 16 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78)](d)the period within which the statement may be filed under sub-section (1) of section 8 and the particulars which are to be specified in such statement and the person by whom and the manner in which such statement is to be filed;(e)the particulars to be mentioned in the draft statement under sub-section (2) of section 9;(f)the manner of serving the draft statement under subsection (2) of section 9;(g)determination and manner .of payment of an annual sum under sub-section (3) of section 12;(h)the particulars to be mentioned in the statement referred to in sub-section (1) of section 16;(i)the preparation and under revision of record-of-rights section 19;(j)publication of the draft and final record-of-rights under section 20, the period of such publication, the period within which an application is to be made under sub-section (4) of section 20, and the period within which an appeal is to be preferred under sub-section (5) of section 20;(k)the principle and the manner of distribution of lands under section 23;(l)management by the Collector or other authority of the vested lands under section and the authority under the proviso to section 24;(m)the manner of determination of revenue under subsection (1) and sub-section (2) of section 26;(n)the purposes under clause (e) of sub-section (3) of section 29:(o)the manner of enquiry under section 31.
