- It shall be lawful for the said [State] [Substituted by A.L.O. for 'Provincial'.] Government from time to time to make such rules and orders as to [it] [Substituted by A.O. for 'him'.] may seem fit for regulating the practice and procedure to be followed in making the inquiries, investigations, demarcations and registers required by this Act, and all reviews thereof and appeals therefrom; and such rules and orders, when published in the [Official Gazette] [Substituted by A.O., for 'Calcutta Gazette'.], shall have the same force and effect as if the same were a portion of this Act.
