Section 292 in The United Provinces Tenancy Act, 1939
292. Power of Provincial Government to make rules
. - The State Government may, after previous publication, make rules consistent with this Act, -(a)as to the fees payable under this Act;(b)as to the time of the year for execution of decrees for ejectment in any local area;(c)as to the attestation of leases, counterparts and agreements under Section 57;(d)as to the dates on which profits shall be divisible;(e)generally for giving effect to the provisions of this Act.
