- The Board may from time to time, with the previous sanction of the Board [State] [Substituted by A.L.O.] Government, make Rules,(a)prescribing, in pursuance of Section 18, clause (g), particulars to be contained in applications for partition;(b)for regulating the appointment of persons under Section 35 and the scale of their remuneration, and for enabling an officer making a partition to keep himself informed of the proceedings of such persons and to exercise a proper control over them;(c)for determining the costs of partitions;(d)for fixing, for the purposes of Section 37, the instalments in which and the times at which the cost of making partition shall be levied from proprietors;(e)for fixing a general scale of fees for the levy of charges from proprietors of estates under partition, when the formation of an Estates Partition Fund has been directed under Section 42;(f)for fixing the instalments in which and the times at which the said fees shall be levied from proprietors;(g)generally, for regulating the receipts, disbursements and management of of any Estates Partition Fund formed under the said Section 42(h)prescribing what entries in the record of existing rents and other assets shall be read out and, when necessary, corrected or added to, under Section 47, sub-section (2);(i)prescribing the manner in which and the period for which copies of survey papers and records of existing rents and other assets shall be published under Section 48;(j)prescribing the entries in survey papers or records of existing rents and other assets of which copies shall be furnished to landlords and tenants under the said Section 48;(k)prescribing the form of partition papers to be delivered under Section 53 or prepared under Section 57; and(l)generally, for the guidance of Officers in conducting partitions or making a survey and preparing a record of existing rents and other assets of land under this Act.
