Section 24(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)In particular and without prejudice to the generality or the foregoing power, such rules may be made to determine the following matters, namely:(i)[ the matters to be prescribed under clause (ix) of section (1) and clause (v) of sub-section (2) of section 4; [Clauses (i) to (iv) were substituted for the original clauses (i) to (viii) by Bombay 7 of 1945, section 19 read with Bombay 29 of 1948, section 2.](ii)the matters to be prescribed under clause (d) of sub-section (1) of section 13;(iii)[ other particulars to be prescribed under sub-section (1) and (2) of section 13A;(iiia)the manner in which the rights and liabilities shown in the statements prepared under section 13 and 13A shall be entered in the record of rights or village record and in the village accounts;](iv)the manner of giving notice under section 16;](v)the manner in which documents, plans and maps shall be accessible to the public under section 19;[****] [Clause (vi) was deleted by Bombay 8 of 1953, Section 3.]
