Section 35(2) in Madhya Pradesh Bhudan Yagna Act, 1953
(2)In particular, and without prejudice to the generality of the foregoing power, the State Government may make rules,-(a)prescribing the area of land for purposes of clause (d) of section 2;(b)prescribing the form of [declaration] [Substituted for the words 'application' and 'an application respectively', by Madhya Pradesh Act 21 of 1954, Section 22(i).] under sub-section (1) of section 17 for submitting [a declaration] [Substituted for the words 'application' and 'an application respectively', by Madhya Pradesh Act 21 of 1954, Section 22(i).] to make a gift of land;(c)prescribing the form of notice under sub-section (3) of section 17 calling upon person to show cause why a gift of land should not be accepted ;(d)prescribing the manner of registering an order accepting a gift, under sub-section (9) of section 17;(e)stating other grounds under item (v) of sub-section (11) of section 17 for rejecting [the offer] [Substituted for the words 'the application', by Madhya Pradesh Act 21 of 1954, Section 22(ii).] to make a gift; and(f)prescribing other particulars under clause (f) of sub-section (1) of section 21.
