Section 44 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
44. Rules.
(1)The State Government may, by notification in the (Official Gazette], make rules for carrying out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules providing for,-(a)the manner of publication under sub-section (2) of section 4, sub-section (1) of section 14, sub-sections (1) and (2) of section 19, sub-section (4) of section 20 and sub-section (1) of 21;(b)the manner of giving public notice under sub-section (3) of section 5;(c)the manner of giving notice under sub-section (2) of section 6;(d)the procedure to be followed in the preparation of the scheme under sub-section (2) of section 14 with particular reference to the allotment of land to tenants, sub-tenants and landless tenants;(e)the manner in which area is to be reserved under section 18 and the manner in which it is to be dealt with;(f)the manner in which the compensation recoverable from any person under sub-section (3) of section 23 shall be deposited by him;(g)the guidance of Consolidation Officer in respect of the transfer of a lease, mortgage or other encumbrance under section 25;(h)the manner in which the area and assessment of land revenue or rent (including water rate, if any) of each re-constituted holding shall be determined;(i)the appointment of guardians ad litem for minors;(j)generally for the guidance of the Consolidation Officer and other officers and persons in all proceedings under this Act; and(k)any other matter which is to be or may be prescribed.
