Section 72 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
72. Power to make rules.
(1)The State Government may make rules for the purposes of carrying into effect the provisions of this chapter.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the procedure to be followed in placing the amount of compensation at the disposal of the Court or authority under Section 70; and(b)the matters which are to be and may be prescribed.
