Section 19(1)(e) in The Land Records Maintenance Act, 1895
(e)for such other matters as appear to the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] necessary to effect the purposes of this Act,