Section 10 in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947
10. Power to make rules.
(1)The [State] [Substituted by A.L.O.] Government may make rules for carrying 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 of the application made under [sub-section (1)] [Substituted by Act 18 of 1956.] of Section 4.(b)the manner in which [a Tana Bhagat] [Substituted by Act 26 of 1951.] raiyat or his legal representative is to apply to the Deputy Commissioner under [sub-section (1)] [Substituted by Act 18 of 1956.] of Section 4;(c)the procedure for enquiries for the purposes of Section 4;(d)the manner in which the payments referred to in Section 6 are to be made;(e)the procedure to be followed in hearing and disposing of appeals under Section 7;(f)the manner in which the net income, if any, derived from the holding or land referred to in Section 2 shall be disposed of; and(g)generally, any matters incidental to the purposes of this Act.
