Section 15 in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
15. Power to make rules. -
(1)The State Government may by notification make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which may be, or are required to be, prescribed.
