Section 118 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
118. Rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for the following matters:(i)the other factors to be prescribed under Section 4;(ii)the manner in which the value of produce shall be determined under Section 11;(iii)the other factors to be prescribed under Section 12;(iv)the form of application to be made under Section 13;(v)the penalty to be recovered under Section 15;(vi)the manner of verifying the surrender of a tenancy under Section 20;(vii)the fees to be paid for the grant of a certificate and the form of such certificate under Section 23;(viii)the form of application under Section 26;(ix)the form of application to be made under Section 36;(x)the manner of apportioning rent under Section 38;(xi)the manner in which the Tribunal shall refer a question for decision to the [Subordinate Judge] [These words were substituted for the words 'Civil Judge' by Schedule III, Clause 29.] under Section 44;(xii)the form of public notice under Section 48;(xiii)the form of application to be made under Section 51;(xiv), the terms and conditions subject to which exchange of tenancies sanctioned and the form in which certificate may be issued under Section 51;(xv)the form of application to be made under Section 55;(xvi)the manner of determination of debts and liabilities under Section 70;(xvii)the place at which and the manner in which the Collector shall notify the fact of sanction under Section 74;(xviii)the sale or grant of lease of land under management under Section 76;(xix)the circumstances in which permission for sale, etc., of land may be granted under Section 89;(xx)the other factors to be taken into consideration in fixing price of land under Section 90;(xxi)the manner in which a landlord shall make an offer of land under Section 91;(xxii)the form of notice to be given by a landlord under Section 91;(xxiii)the manner in which inquiry shall be made by the Collector under Section 92;(xxiv)the other matter to be taken into consideration by the Collector in determining value of land, acquired under Section 92;(xxv)the other functions of the Tribunal under Section 98;(xxvi)the other powers of the Tribunal under Section 99;(xxvii)the other particulars which an application made under Section 101 shall contain;(xxviii)the procedure to be followed by the [Gujarat] [This word was substituted for the word 'Bombay' by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] Revenue Tribunal under Section 111;(xxix)the value of court-fee stamp under Section 112;(xxx)the manner in which land shall be granted under Section 122;(xxxi)the manner in which an order under Section 131 shall be published;(xxxii)any other matter which is or may be prescribed under this Act.(3)Rules made under this section shall be subject to the condition of previous publication in the Official Gazette.(4)All rules made under this section shall be laid before [***] [The words 'each house of' were deleted by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the State Legislature as soon as may be after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.
