Section 12 in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954
12. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely -(a)the form and manner in which an application for determination of compensation may be made by an ala malik.(b)the form of notice and the manner in which notice may be served under this Act;(c)the manner in which inquiries may be held under the Act;(d)the manner in which compensation may be paid;(e)the manner in which applications for review or revision may be filed;(f)any other matter which has to be, or may be, prescribed.
