Section 23 in Rajasthan Relief of Agricultural Indebtedness Act, 1957
23. Power to make rules.
The State Government may, by notification in the Official Gazette, make rules(a)regarding any matter which is required to be or may be prescribed under this Act:(b)prescribing the manner in which notices shall be issued, served and published under this Act:(c)prescribing the records to be kept and the returns to be made by a Debt Relief Court:(d)prescribing the jurisdiction of Debt Relief Courts:(e)determining the paying capacity of a debtor;(f)generally for carrying into effect the purposes of this Act.
