Section 43 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
43. Power to make rules.
(1)The State Government may make [rules] [For Jaunsar-Bawar Settlement Rules, 1957, see Notification No, 2385/IA-2011-56 dated 27th April, 1957 and published in the U P. Gazette Part I-A, dated 27th April, 1957.] for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the procedure relating to the inspection of village and preparation of records under Section 5;(b)the procedure relating to the preparation of registers under Section 6;(c)the manner in which objection shall be filed and disposed of under Section 8;(d)the proceedings prior to the vesting of lands and interest under Section 5;(e)the disposal of suits and proceedings stayed under Section 16;(f)the matter relatings to the taking over of lands and interests under Section 17;(g)the manner and the form in which the compensation statement shall be prepared under Section 20;(h)the manner and the form in which objections shall be filed under Section 23;(i)the procedure to be followed in placing the amount of compensation at the disposal of the Court or authority under sub-section (3) of Section 27; and(j)the matters which are to be and be prescribed.(3)The power to make rules given by this Act shall be deemed to include the powers to provide for-(i)imposing limits of time within which tilings to be done for the purposes of rules must be done, with or without powers to any authority therein specified to extend limits imposed;(ii)the procedure to be followed in applications, suits or other proceedings under this Act, in cases for which no specific provision has been made herein;(iii)the duties of any officer or authority having jurisdiction under this Act and the procedure to be followed by such officer or authority;(iv)the time within which applications and appeals may be presented under this Act, in cases for which no specific provision in that behalf has been made therein;(v)the fees to be paid in respect of appeals and applications under this Act, in cases for which no specific provision in that behalf has been made herein;(vi)the application of the provisions of Indian Limitation Act, 1908, to applications, appeals and proceedings under this Act;(vii)the delegation of powers conferred by this Act on the State Government or any other authority, officer or person; and(viii)the transfer of proceedings from one authority or officer to another.(4)[ All rules made under this section shall as soon as may be, after they are made, be laid before each House of State Legislature, while it is in session, for a total period of not less than thirty days comprised in one session or two or more successive sessions and shall unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.] [Substituted for sub-sections (4), (5) and (6) by U.P. Act 30 of 1975, Section 32.]NotificationsNotification No. 1749/I-A-2272-59, dated 20th July, 1964 and published in the U.P. Gazette, dated 1st August, 1964.In exercise of the powers conferred under Section 36 of the Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956 (U.P. Act No. XI of 1956), the Governor of Uttar Pradesh is pleased to make the adaptations, modifications, alterations and exceptions, as specified in Schedule annexed at hereto, in Sections 241 to 294 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act No. 1 of 1951), as amended up to April 5, 1956, in their application to the Pargana Jaunsar-Bawar.
