Section 44 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
44. Power to make rules. -
[(1) The State Government may, by notification make rules for carrying out the purposes of this Act.] [Substituted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).](2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for ail or any of the following matters, namely -(a)the manner in which any notice or order under this Act may be served or published;(b)the procedure which the Collector shall follow while exercising powers conferred by this Act;(bb)[ conditions pertaining to the grant of permission to transfer land under sub-section (2) of Section 6] [Inserted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).];(c)the manner and the principle under which expenses, referred to in sub-section (3) of Section 15, shall be calculated;(d)the fees payable on a petition or appeal under this Act; and(e)the matters which are to be and may be prescribed.(3)[* * *] [Omitted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).]
