Section 72(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(2)In particular and without prejudice, to the generality of the foregoing provision such rules may be made for all or any of the following purposes namely-(a)for regulating the procedure before the Board,(b)the form of application under sub-section (2) of Section 4 and the manner of signing, verification and presentation thereof,(c)the manner in which notices shall be issued and served or published under sub-section (1) of Section 11,(d)the process fee to be charged for issue of process under this Act,(e)the inventories of property, lists of creditors and of debtors and of debts due to and from a debtor, the examination in respect of property or creditors, the time at which the debtors shall attend before the Board and the production of books of account, the examination to be submitted to and the information to the supplied by the creditor in respect of the debt due to him by the debtor,(f)the power of the Board to summon parties and witnesses under Section 18 and the grant of expenses to witnesses,(g)the place at which and the manner in which an agreement shall be registered under sub-section (2) of Section 18,(h)the manner of determining the value of property and other assets under sub-section (1) of Section 29, and the manner of calculating the market value of the lands under sub-section (3) thereof,(i)the form of award under sub-section (2) of Section 32 and Section 33(j)the form of application under clause (i) of sub-section 37,(k)the manner in which property may be sold under Section 39,(l)the manner of recovery of court-fees under sub-section (2) of Section 43,(m)the charges to be made by the Board for anything done under this Act and the persons by whom and the manner in which such charges shall be paid,(n)the form of and the particulars to be included in the Register of Debt Adjustment Awards and the index kept under Section 46,(o)the particulars to be included in the memorandum under Section 47, (p) the conditions on which authority to grant loans shall be granted under sub-section (2) of Section 59,(q)the records to be kept and the returns to be made by the Board,(r)the allowances, if any, to be paid to the Chairman and members of the Board,(s)the purposes for which loans may be granted under sub-Section (1) of Section 59.
