Section 43 in The Orissa Survey and Settlement Act, 1958
43. Power to make Rules.
(1)The Government may, after previous publications, make rules for the purpose of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules-(i)to regulate the procedure to be followed by [different officers and authorities] [Substituted by Act No. 7 of 1962.] in the discharge of any duty imposed or the exercise of any power conferred upon them by or under the Act and may by such rules confer upon any such Officer-(a)any power exercised by a Civil Court in the trial of suits;(b)power to enter upon any land and to survey, demarcate and make a map of the same [* * *] [Omitted by Act No. 7 of 1962.]; and(c)power to cut and thrash the crops on any land and weigh the produce within a view to estimating the capabilities of the soil;(ii)to prescribe the forms to be used and the mode of service of notices issued under this Act, where no form or mode is prescribed by this or any other Act;(iii)as to the procedure to be followed [in hearing applications and appeals] [Substituted by Act No. 7 of 1962.] under this Act;(iv)as to the fees, costs and charges to be paid for the purposes of this Act [notwithstanding anything in the Court-fees Act 7 of 1870.] [Added by Act No. 7 of 1962.](v)[* * *] [Omitted by Act No. 7 of 1962.](vi)[* * *] [Omitted by Act No. 7 of 1962.](vii)[* * *] [Omitted by Act No. 7 of 1962.](viii)[* * *] [Omitted by Act No. 7 of 1962.]
