Section 31 in Assam State Acquisition of Zamindaries Act, 1951
31. Power to make rules.
- (i) The State Government may make rules for carrying out the purposes of this Act.(ii)In particular, and without prejudice to the generality of the foregoing provision, such rules may provide for :-(a)Any matters expressly required or allowed by this Act to be prescribed :(b)The procedure to be followed and the forms to be adopted in proceedings under this Act :(c)Duties of any officers appointed under this Act where such duties are required or allowed to be prescribed in the rules :(d)The mode of service of any orders or notices issues under this Act :(e)The manner of service of the notification on the proprietor or tenure-holder under sub-section (2) of section 3 :(f)The mode of, and form, for preparation of the compensation statement and the particulars to be mentioned therein under section 10 :(g)The procedure to be followed in ascertaining the gross income under any of the heads in sub-clauses (i), (ii), (iii), (iv) and (v) of section 11 :(h)The procedure to be followed in determining the rents from buildings mentioned in sub-clause (iv) of section 11 and the particulars of any other income under sub-clause (v) of section 11 and the procedure for calculating the average income under the proviso to section 11 ;(i)The particulars of any deductions which can be made under sub-clause (viii) of section 12 :(j)The procedure to be followed in paying the annuity to the religious or charitable institutions under sub-section (5) of section 13 :(k)The manner in, and period within, which a creditor shall prefer claim before the Claims Officer and the procedure to be followed in the disposal of such claims or any other matters under section 14 :(l)The manner and period of publication of the draft compensation statement under section 16, and the period within which the objection should be submitted under sub-section (2) of section 16 :(m)The manner of service of the draft compensation statement on the persons whose names appear in the compensation statement under sub-section (3) of section 16 :(n)The procedure to be followed in considering and disposing of the objections under sub-section (4) of section 16 :(o)The manner of final publication of the compensation statement under sub-section (1), and the manner and form of certificate to be furnished under sub-section (2) of section 18 ;(p)The mode of ad interim payment under sub-section (2) of section 20, and the mode of keeping in deposit the amount of compensation under sub-section (3) of section 20 :(q)The manner in which and the circumstances under which the bonds referred to in sub-section (3) of section 21 shall be transferable :(r)The manner of keeping in deposit the amount of compensation under sub-section (5) of section 21 :(s)The form and content of bonds mentioned in section 21.
