Section 53(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(i)[ the extent of land to be prescribed under clause (d) of sub-section (1) of Section 3;] [Clause (i) was substituted for the Original by Gujarat 2 of 1974, Section 28.](ii)the period within which and the form in which an application under subsection (2) of Section 8 shall be made;(iii)other particulars to be given in a statement to be furnished under subsection (1) of Section 10;(iv)the records to be prescribed under sub-section (1) of Section 13;(v)the other particulars to be prescribed under clause (d) of sub-section (2) of Section 13;(vi)the manner in which a case shall be referred by the Tribunal under subsection (1) of Section 14;(vii)the manner in which a list shall be published and the form in which a notice shall be given under sub-section (1) of Section 20;(viii)the form in which a notice shall be served under sub-section (2) of Section 20 and the form in which particulars shall be furnished under that subsection;(ix)the period within which bonds shall be repayable under sub-section (2) of Section 25 and denomination and forms of such bonds;(x)the form of notice to be issued by the Tribunal under sub-section (1) of Section 26;(xi)the manner of publishing a declaration under sub-section (3) of Section 27;(xii)rules for the allotment of lands under Section 29;[(xii-a) the allotment of orchards or blocks of land and the occupancy price, if any, to be provided therefor, under Section 29-A] [Clause (xii-a) was inserted by Presi. Act 43 of 1976, Section 4.](xiii)the circumstances in which and the conditions on which sanction shall be given under sub-section (1) of Section 30;(xiv)the manner of serving notices under Section 34;(xv)the manner of serving notice on the respondent under sub-section (4) of Section 35;(xvi)the value of court-fee stamp under Section 40;(xvii)such other matters as may be prescribed.
