Section 293 in The United Provinces Tenancy Act, 1939
293. Power of Board to make rules
. - The Board may, with the previous sanction of the State Government, and after previous publication, make rules consistent with this Act and with any rules made under Section 292, -(a)for the guidance of officers in the determination, enhancement, abatement, and commutation of rent;(b)for the guidance of officers deciding applications under Sections 15 and 16 and Section 18;(c)for the guidance of officers deciding suits under Section 49;(d)for the guidance of officers deciding applications under Sections 53 and 54;(e)for the guidance of rent-rate officers;(f)as to the manner of publication of a notice of abandonment;(ff)[ as the manner and order of preference in which land shall be left by the land-holder or Collector under Section 126-A] [Inserted by U.P. Act No. 10 of 1917.];(g)as to the procedure to be followed in applications under this Act;(h)for the guidance of officers in executing a decree for arrears of rent by sale or lease of the interest of tenant in a holding or part of a holding;(i)as to the transfer of cases by revenue Courts;(j)as to the person before whom and the mode in which affidavits may be made and the matters which may be proved by affidavit; and(k)generally for giving effect to the provisions of this Act.
