Section 15 in The Rajasthan Lands Summary Settlement Act, 1953
15. Power to make rules.
(1)The State Government may. by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.] make rules, not inconsistent with this Act, for the purpose of giving effect to the provision thereof;(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for all matters which by this Act are to be, or may be, prescribed.
