Section 240 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
240. Power to make rules.
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this chapter.(2)Without prejudice to the generality of foregoing power, such rules may provide for-(a)[ [* * *] [Clauses (a) to (d) deleted by U.P. Act No. 20 of 1954.](b)[* * *](c)[* * *](d)[* * *]](e)the principles to be followed in determining hereditary rates in areas where such rates are not already determined; and(f)the matters which are to be and may be prescribed.[Chapter IX-A] [Inserted by U.P. Act No. 20 of 1954.] Conferment of Sirdari Rights on Adhivasi
