Section 36 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
36. Power to make rules.
(1)The State Government may by notification, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for the following matters, namely :(a)all matters allowed or required by this Act to be prescribed;(b)the manner in which the right or liabilities shown in the statements prepared under Section 18 shall be entered in the record-of-rights of village record;(c)the number of annual instalments payable under Section 19;(d)the manner of giving notices under this Act.(3)The power to make rules conferred by this Section shall, except on the first occasion of the exercise thereof, be subject to the condition of previous publication.(4)All rules made under this Act shall be laid on the Table of the Legislative Assembly.
