Section 64 in The Hyderabad Agricultural Debtors Relief Act, 1956
64. Rules.
(1)The Government may by notification in the Jarida and subject to the condition of previous publication from time to time, make rules for carrying into effect the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following purposes, namely, -(a)the purposes for which loans may be advanced under clause (13) of section 2;(b)the form of application under sub-section (2) of section 4, and the manner of signing, verification and presentation thereof;(c)the form of application and the manner of signing and verification thereof under sub-section (2) and the manner of giving notice under sub-section (3) and the matters which the Court shall have regard to while considering a settlement under sub-section (4) of section 8;(d)the manner of giving notice and publication of general notice and the form of statement to be submitted under section 15;(e)the inventories of property, lists of creditors and of debtors and of debts due to and from a debtor, the examination in respect of property or creditors, the time at which the debtor shall attend before the Court and do other things in relation to property under sub-section (1) of section 17, and the production of books of account, the examination to be submitted to, and the information to be supplied by a creditor in respect of the debt due to him by the debtor under sub-section (2) of section 17;(f)the manner of determining the value of property and other assets under sub-section (1), and the manner of calculating the market value of the lands under sub-section (4) of section 29;(g)the form of award under sub-section (2) of section 32 and sub-section (2) of section 33;(h)the form of application under clause (i) of sub-section (3) of section 38;(i)the manner in which property may be sold under section 41;(j)the manner of recovery of court-fees under sub-section (2) of section 45;(k)the manner of service of notice under section 46;(l)the form of and the particulars to be included in the Register of Debt Adjustment Awards and the Index kept under section 48;(m)the particulars to be included in the memorandum under section 49;(n)the conditions on which authority to grant loans shall be granted under sub-section (2) of section 63.
