Section 53 in The Gujarat Agricultural Lands Ceiling Act, 1960
53. Rules.
(1)The State Government may, subject to the condition of previous publication make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(i)[ the extent of land to be prescribed under clause (d) of sub-section (1) of Section 3;] [Clause (i) was substituted for the Original by Gujarat 2 of 1974, Section 28.](ii)the period within which and the form in which an application under subsection (2) of Section 8 shall be made;(iii)other particulars to be given in a statement to be furnished under subsection (1) of Section 10;(iv)the records to be prescribed under sub-section (1) of Section 13;(v)the other particulars to be prescribed under clause (d) of sub-section (2) of Section 13;(vi)the manner in which a case shall be referred by the Tribunal under subsection (1) of Section 14;(vii)the manner in which a list shall be published and the form in which a notice shall be given under sub-section (1) of Section 20;(viii)the form in which a notice shall be served under sub-section (2) of Section 20 and the form in which particulars shall be furnished under that subsection;(ix)the period within which bonds shall be repayable under sub-section (2) of Section 25 and denomination and forms of such bonds;(x)the form of notice to be issued by the Tribunal under sub-section (1) of Section 26;(xi)the manner of publishing a declaration under sub-section (3) of Section 27;(xii)rules for the allotment of lands under Section 29;[(xii-a) the allotment of orchards or blocks of land and the occupancy price, if any, to be provided therefor, under Section 29-A] [Clause (xii-a) was inserted by Presi. Act 43 of 1976, Section 4.](xiii)the circumstances in which and the conditions on which sanction shall be given under sub-section (1) of Section 30;(xiv)the manner of serving notices under Section 34;(xv)the manner of serving notice on the respondent under sub-section (4) of Section 35;(xvi)the value of court-fee stamp under Section 40;(xvii)such other matters as may be prescribed.(3)All rules made under this section shall be published in the Official Gazette.(4)All rules made under this section shall be laid before the State Legislature as soon as may be after they are made and shall be subject to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.
