Section 36(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for the following matters, namely :(a)all matters allowed or required by this Act to be prescribed;(b)the manner in which the right or liabilities shown in the statements prepared under Section 18 shall be entered in the record-of-rights of village record;(c)the number of annual instalments payable under Section 19;(d)the manner of giving notices under this Act.
