Section 35 in The Karnataka Certain Inams Abolition Act, 1977
35. Power to make rules.
(1)The State Government may, by notification and subject to the condition of previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for,-(a)all matters expressly required or allowed by this Act to be prescribed ;(b)the procedure to be followed by the Deputy Commissioner and the officers or authorities appointed or having jurisdiction under this Act;(c)the time within which applications and appeals may be presented under this Act in cases for which no specific provision in that behalf is made herein ;(d)the application of the provisions of the Code of Civil Procedure, 1908 and the Limitation Act, 1963, to applications, appeals and proceedings, under this Act.
