Section 19 in The Gujarat Land Requisition Act, 1948
19. Power to make rules.
(1)The [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette make rules to carry into effect the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(i)the form in which intimation shall be given under sub-section (1) of section 6;(ii)the manner of holding an inquiry under sub-section (1), and the amount of compensation to be prescribed under sub-section (3) of section 8;[(ii-a) the manner and form in which applications for determination of payment of compensation shall be made, and the information required to accompany such applications, under section 9B;] [This clause was inserted by Bombay 52 of 1955, section 4.](iii)levy of court-fees in respect of appeals under sections 8 and 9;(iv)exemption of any land from the provisions of section 5 or 6 or both and the terms and conditions on which the land shall be exempted;(v)any other matter which under this Act is to be or may be prescribed.
