Section 59 in West Bengal Estates Acquisition Act, 1953
59. Power to make rules.
(1) The State Government may, after previous publication, make rules [For rules made in exercise of the power conferred by this section, see Notification No. 8074L. Ref., dated 28.5.1954 of the Land and Land Revenue Department, published in Calcutta Gazette. Extraordinary, dated the 28th May, 1954, Part pages 741-769, as subsequently amended from time to time.] for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which, under any provision of this Act, are required to be prescribed or to be provided for by rules.[CHAPTER VIII [Chapter VIII containing sections 60 and 61 Inserted by Section 2 of the West Bengal Estates Acquisition (Second Amendment) Act, 1963 (West Bengal Act 40 of 1963).]Application of the Act to transferred territories
