Section 91(2) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(2)In particular and without prejudice to the generality of the foregoing power, it shall have power to make rules with reference to-(a)the circumstances and manner in which clearings for cultivation or for any other purpose shall be made under Section 3;(b)manner of payment of compensation under Section 9;(c)the restrictions and conditions subject to which interim compensation shall be paid under Section 10;(d)the time within which and the form in which a statement of claim may be submitted and the further particulars that should be given in the statement of claim under Section 12;(e)the form of and the details to be incorporated in the statement showing the amount of compensation due to the claimant under sub-section (1), and the matters required to be prescribed under sub-section (5) of Section 13;(f)the period within which an application for review shall be filed under sub-section (3) of Section 15;(g)the period within which an application shall be made under Section 19 and the further particulars which such application shall contain;(h)the prescription of an authority or bank with which the compensation payable to a waqf, trust or endowment or a minor or a person suffering from legal disability may be deposited, and the manner in which the payment of compensation shall be made to the creditors of a proprietor or to the proprietor, under Section 35;(i)the regulation of the partition of land under Sections 38 and 53;(j)the terms and conditions on which land shall be settled under Section 40;(k)the manner in which an absolute occupancy or an occupancy tenant in the Central Provinces or a raiyot or a tenant shall be declared a nialik-nzakbuza in respect of his holding under Section 41 or Section 56;(l)the manner in which applications for purchase of right in trees shall be made, and the procedure which shall be followed by the Revenue Officers in disposing them of, under Sections 44 and 58;(m)the manner of ascertaining customs under Sections 47 and 63;(n)the appointment of a patel, the terms and conditions of his appointment, the duties to be performed and the powers to be exercised by him under Sections 50 and 60;(o)the management of villages vesting in the State through a Gram Panchayat or any other agency under Sections 51, 61 and 70;(p)reservation of raiyoti rights to a proprietor under sub-section (1) of Section 54;(q)assessment of land revenue under Section 55;(r)the marginal adjustments subject to which a deposit by way of premium shall be made under Section 69;(s)the procedure to be followed by the Mines Tribunal under Section 75;(t)the form of application and the particulars to be given in the application for the rehabilitation grant and the manner in which the grant be paid under Section 81;(u)the fees payable for the issue or execution of any process, under Section 86.
