Section 16 in The Saurashtra Estate Acquisition Act, 1952
16. Rules.
(1)The Government may, by notification published in the Official Gazette make rules for carrying out the purposes of this Act;(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for the following matters:-(a)[ the form of application to be made to the Collector under Sub-section (2) of section 4A; [Clauses (a) and (b) were inserted by Saurashtra Act. No. XL1V of 1956 section 3.](b)the manner of inquiry to be held under sub-section (3) of section 4A;](c)[ the value of Court-fee stamp payable on an appeal to the Saurashtra Revenue Tribunal under section 11; [Original clauses (a), (b) and (c) were relettered as clause (c), (d) and (c), by Saurashtra Act. No. XLIV of 1956 section 3.](d)the area of village site land to be left to a Girasdar or Barkhalidar for his requirements; and(e)any other matter which is to be or may be prescribed under this Act;](3)Rules made under this section shall be subject to the condition of previous publication.
