Section 64 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
64. Power to make rules.
(1)The State Government may make rules for the purpose of the 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 manner in which and the principles on which interest shall be calculated under Section 28;(b)the manner of deducting and adjusting interim compensation under Section 30;(c)the manner in which and the principles on which rent rates may be determined in areas in which no such rates have been determined;(d)the procedure to be followed in making corrections in the record of rights under Section 33;(e)the procedure to be followed in filing the copy of the plaint or objection under Section 35;(f)the form and the manner in which the statement under Section 38 shall be prepared;(g)the form and the manner in which the Compensation Assessment Roll shall be prepared under Section 40;(h)the form and the manner in which objections shall be filed under Section 46;(i)the mode and the form of registering the objections under Section 47;(j)the manner and the procedure to be followed in making correction under Section 61; and(k)the matters which are to be and may be prescribed.
