Section 10 in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948
10. Power to make rules.
(1)The State Government may make rules to carry out the purpose and objects of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the procedure to be followed in filing appeals; and(b)prescribe the court-fees, if any, for appeal petitions.
