Section 37(2) in The Bengal Tanks Improvement Act, 1939
(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 forms of notices under section 3, sub-section (1) of section 4 and sub-section (1) of section 23, of [orders under sub-section (1) of section 6, sub-section (1) of section 6A and sub-section (3) of section 9B] [Words substituted by W.B. Act 24 of 1948.], and of record-of-rights under sub-section (1) of section 22;(b)the manner of serving notice under section 3, [sub-section (1) of section 4] [Words inserted by W.B. Act 24 of 1948.] and sub-section (1) of section 23 and of publishing notice under sub-section (1) of section 4 ;(c)the particular and condition to be specified in an order under sub-section (1) of section 6 ;(cc)[ the manner of making an application under clause (b) of sub-section (1) of section 6A and of giving reasonable opportunity to the person in possession of the land to make any representation under the proviso to the said sub-section; [Clauses (cc), (dd), (ddd), (dddd) and (ddddd) inserted by W.B. Act 24 of 1948.](dd)the manner of determining the maximum irrigation area and the system, alignment and priority of irrigation in that area, and the form and the manner of publishing the notice defining the limits of the maximum irrigation area and the system, alignment and priority of irrigation in that area, under sub-section (1) of section 16A and the form and manner of the application and fee payable under sub-section (3) of that section;(ddd)the manner of service and publication of notice referred to in the proviso to sub-section (4) of section 16A;(dddd)the form of the list and the manner of its preparation under sub-section (1) of section 16B and the manner of publication of the list and every modification under sub-section (2) of that section;(ddddd)the manner and the dates of payment of fees under sub-section of section 17;](e)the manner of preparing the [records-of rights] [Words substituted by W.B. Act 24 of 1948.] under sub-section (1) section 22, and of adding or altering any entry therein;(ee)the manner of preparation and revision of the list of maximum irrigation area referred to in sub-section (2) of section 23;(f)the manner of deciding disputes under [sub-sections (1) and (2) of section 25] [Words substituted by W.B. Act 24 of 1948.];(g)the manner of making an appeal and the procedure to be followed in any proceedings under section 27;(h)the procedure and conduct of the Collector and of officers and servants referred to section 31;(i)the exercise of powers under sub-section (1) of section 32 to enforce the making and delivery of statements and production of document.
